Section 153(2)(c) in Arunachal Pradesh Panchayat Raj Act, 1997

[Cites 0, Cited by 0] [Section 153(2)] [Section 153] [Entire Act]

(c)Require for the purposes of inspection or examination the Gram Panchayat, the Anchal Samiti or the Zilla Parish ad-

(i)to produce any record, correspondence, plan or other document;

(ii)to furnish any return, plan, estimate statement, accounts or statistics; or

(iii)to furnish or obtain any report or information.

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