Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 34] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 34(4) in Arunachal Pradesh Panchayat Raj Act, 1997

(4)For the purpose of removal of obstruction or encroachment under subsection (3) the Gram Panchayat may apply to the Sub-Divisional Officer and the Sub Divisional Officer shall, on such application provide such help as may be necessary for the removal of such obstruction or encroachment.