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[Cites 0, Cited by 0] [Section 76(1)] [Section 76] [Entire Act]

State of Sikkim - Subsection

Section 76(1)(a) in Sikkim Panchayat Act, 1993

(a)contribution and grants, if any, made by the Central or the State Government including such portion of land revenue collected within its jurisdiction as may be determined by the State Government.