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

State of Assam - Subsection

Section 24(2) in Assam Panchayat Act, 1994

(2)Every Gaon Panchayat shall set apart and apply annually such sum as may as required to meet the cost of its own administration including payment of wages and purchase of furniture and other office equipment and stationery articles and to meet the charges on electricity post and telegraphs, P.O.L. etc. and other incidental charges;Provided that the total expenditure on establishment shall not exceed one third of the total expenditure of the Gaon Panchayat in a year.