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[Cites 0, Cited by 0] [Section 97] [Entire Act]

State of Himachal Pradesh - Subsection

Section 97(2) in The Himachal Pradesh Panchayati Raj Act, 1994

(2)The Chairman of every committee shall in respect of the work of that committee be entitled to call for any information, return, statement or report from the officers of the Zila Parishad and to enter on and inspect any immovable property of the Zila Parishad or any work in progress concerning the committee.