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[Cites 0, Cited by 0] [Section 44(1)] [Section 44] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 44(1)(e) in Arunachal Pradesh Panchayat Raj Act, 1997

(e)Any receipts as may be authorized by the Government in respect of any schools, hospitals, dispensaries, buildings, institutions or works vested in, constructed by or placed under the control and management of the Gram Panchayat;