Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 99] [Entire Act]

State of Himachal Pradesh - Subsection

Section 99(3) in The Himachal Pradesh Panchayati Raj Act, 1994

(3)An amount allotted to the Panchayat by the State Government or any other person or local authority for any specified work or purpose shall be utilized exclusively for such work or purpose and in accordance with such instructions as the State Government may either generally or specially issue in this behalf.