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[Cites 0, Cited by 0] [Section 24(1)] [Section 24] [Entire Act]

State of Assam - Subsection

Section 24(1)(e) in Assam Panchayat Act, 1994

(e)All receipts in respect of any schools, hospitals, dispensary, buildings, institutions or works vested in, constructed by or placed under the control and management of the Gaon Panchayat.