Section 131(1)(f) in Haryana Panchayati Raj Finance, Budget, Accounts, Audit, Taxation and Works Rules, 1996

[Cites 0, Cited by 0] [Section 131(1)] [Section 131] [Entire Act]

State of Haryana - Subsection

Section 131(1)(f) in Haryana Panchayati Raj Finance, Budget, Accounts, Audit, Taxation and Works Rules, 1996

(f)Where a part of the cost of the work is to be met from public contributions, such contributios, if in cash, shall be realised by the Panchayati Raj body concerned and shall be deposited with the authority executing the work and if in the shape of voluntary labour, the money equivalent to such labour, shall be indicated in the estimate.

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State of Haryana - Subsection

Section 131(1)(f) in Haryana Panchayati Raj Finance, Budget, Accounts, Audit, Taxation and Works Rules, 1996