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[Cites 0, Cited by 0] [Section 105(6)] [Section 105] [Entire Act]

State of Assam - Subsection

Section 105(6)(b) in Assam Panchayat Act, 1994

(b)an amount equivalent to forty percent of the sale proceeds of Hats shall be equally distributed to all the Gaon Panchayats under the Anchalik Panchayat and remaining forty percent retained in the Anchalik Panchayat Fund: