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[Cites 0, Cited by 0] [Section 116(1)] [Section 116] [Entire Act]

State of Uttarakhand - Subsection

Section 116(1)(b) in Uttarakhand Panchayati Raj Act, 2016

(b)The authority aforesaid shall in addition to recording any other entry about the work and conduct of the said Government officer record also the assessment sent by the Chairman under clause (a).