Section 77 in Arunachal Pradesh Panchayat Raj Act, 1997
77.
(1). An Anchal Samiti may be vested by the State Government with such powers under any local or special Act as the State Government may think fit.(2)An Anchal Samiti shall exercise such other powers, l3erform such other functions or discharge such other duties as the State Government may, by general or special order, direct.
