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 85] [Entire Act]

State of Punjab - Subsection

Section 85(1) in The Punjab Panchayati Raj Act, 1994

(1)A Gram Panchayat shall have power to acquire, hold and dispose of property and to enter into contract:Provided that in all cases of acquisition or disposal of immovable property by the Gram Panchayat, it shall obtain the prior approval of the State Government.