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[Cites 0, Cited by 0] [Section 4(3)] [Section 4] [Entire Act]

State of Gujarat - Subsection

Section 4(3)(b) in The Gujarat Panchayats Act, 1993

(b)The gram sabha shall-
(i)approve the plans, programmes and projects for social and economic development before such plans, programmes and projects are taken up for implementation by the village panchayat;
(ii)be responsible for the identification or selection of persons as beneficiaries under poverty alleviation and other programmes in the village.]