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[Cites 0, Cited by 0] [Section 219(3)] [Section 219] [Entire Act]

State of Gujarat - Subsection

Section 219(3)(c) in The Gujarat Panchayats Act, 1993

(c)10 per cent of the balance shall be distributed among the district panchayats, in proportion to the average collection and recovery of land revenue from the respective village, taluka or, as the case may be, district panchayat in the three revenue years immediately preceding;