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State of Assam - Section

Section 132 in Assam Panchayat Act, 1994

132. Removal of difficulties.

- If any difficulty arises in giving effect to the provisions of this Act, the Government may take such necessary action so long as these are not repugnant to the main objectives and provisions of this Act.
(a)The State Government may by notification constitute a standing committee of Legislature to resolve disputes between the district administration and the Zilla Parishad.