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[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Punjab - Subsection

Section 31(2) in The Punjab Panchayati Raj Act, 1994

(2)The State Government shall from time to time allot to the Gram Panchayat such funds or place at the disposal of the Gram Panchayat such sources of income as it may deem proper and sufficient for proper discharge of functions to be entrusted under sub-section (1).