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[Cites 0, Cited by 0] [Section 31(2)] [Section 31] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 31(2)(vi) in Jammu and Kashmir Panchayati Raj Act, 1989

(vi)monitor such programs as may be notified by the Government from time to time, including MGNREGA, National Rural Livelihood Mission, Prime Minister Awas Yojna, Integrated Watershed Management Programme, Mid-day Meal Scheme and Integrated Child Development Services ;