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[Cites 0, Cited by 0] [Section 140] [Entire Act]

State of Punjab - Subsection

Section 140(g) in The Punjab Panchayati Raj Act, 1994

(g)expenses and charges for the implementation of Community Development Programme subject to the general control and direction as the State Government or any other authority appointed by the State Government in this behalf, may from time to time issue to the Panchayat Samiti with respect to the pattern and priority of the scheme under the aforesaid programme; and