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[Cites 0, Cited by 0] [Section 243ZD(3)] [Section 243ZD] [Entire Act]

Union of India - Subsection

Section 243ZD(3)(a) in Constitution of India, 1950

(a)have regard to-
(i)matters of common interest between the Panchayats and the Municipalities including spatial planning, sharing of water and other physical and natural resources, the integrated development of infrastructure and environmental conservation;
(ii)the extent and type of available resources whether financial or otherwise;