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[Cites 0, Cited by 0] [Section 65] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 65(3) in Arunachal Pradesh Panchayat Raj Act, 1997

(3)No resolution of an Anchal Samiti shall be modified, amended, varied or cancelled by the Anchal Samiti within a period of three months from the date of passing thereof except by a resolution supported by two-thirds of the total number of members of the Anchal Samiti.