Section 142(1) in Arunachal Pradesh Panchayat Raj Act, 1997
(1)If, in the opinion of the Government, Gram Panchayat or Anchal Samiti or Zilla Parishad;(a)exceeds or abuses its powers, or(b)is incompetent to perform, or makes willful and persistent default in the discharge of the functions imposed on it by or under this Act or another law for the time being in force; or(c)persistently disobeys the order of the Deputy Commissioner or the officer under subsection (1) of section 139.
