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[Cites 0, Cited by 0] [Section 66] [Entire Act]

State of Chattisgarh - Subsection

Section 66(3) in The Chhattisgarh Panchayat Raj Adhiniyam, 1993

(3)An amount allotted to the Panchayat by the State Government or any cither person or local authority for any specified work or purpose shall be utilized exclusively for such work or purposes and in accordance with such instructions as the State Government may either generally or specially issue in this behalf.