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State of Assam - Section

Section 26 in Assam Panchayat Act, 1994

26. Financial Assistance to Gaon Panchayat.

- Subject to the provision of this section , every Gaon Panchayat shall be entitled to receive share of Land Revenue and Local Rates/grants-in-aid as prescribed from the consolidated fund of the State as recommended by the State Finance Commission constituted under section 113, of this Act.