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[Cites 0, Cited by 0] [Section 87(3)] [Section 87] [Entire Act]

State of Manipur - Subsection

Section 87(3)(c) in The Manipur Panchayati Raj Act, 1994

(c)order a duty to be performed within a specified period if a Zilla Parishad has made default in the performance of any duty and if such duty is not performed within the specified period, to appoint a person to perform such duty and direct that the expenses thereof shall be paid by the defaulting Zilla Parishad within such period as he may fix;