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[Cites 0, Cited by 3] [Section 23] [Entire Act]

State of Assam - Subsection

Section 23(1) in Assam Panchayat Act, 1994

(1)A Gaon Panchayat shall have powers 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 Gaon Panchayat, it shall obtain the approval of the Government.