AdvocateKhoj
Login : Advocate | Client
Home Post Your Case My Account Law College Law Library
    

37. General powers of the Gram Panchayat.

A Gram Panchayat shall have powers to do all acts necessary for or incidental to the carrying out the functions entrusted assigned or delegated to it and, in particular, and without prejudice to the foregoing powers, to exercise all powers specified under this Act.



Manipur Panchayati Raj Act, 1994 Back




Client Area | Advocate Area | Blogs | About Us | User Agreement | Privacy Policy | Advertise | Media Coverage | Contact Us | Site Map
powered and driven by neosys