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[Cites 0, Cited by 0] [Section 34] [Entire Act]

State of Jharkhand - Subsection

Section 34(6) in The Jharkhand Area Autonomous Council Act, 1994

(6)The Council may utilize the fund for payment of pay and allowances of the Chairman, Vice-Chairman, Members of the Council and on Office expenditure and the development programmes of the area including grant to the District Boards for different development plans.