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[Cites 0, Cited by 0] [Section 142(4)] [Section 142] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 142(4)(a) in Arunachal Pradesh Panchayat Raj Act, 1997

(a)all the members of the Gram Panchayat or Anchal Samiti or Zilla Parishad shall, from the date specified in the order, vacate their office as member;