Section 34 in Jammu and Kashmir Panchayati Raj Act, 1989
34. Property and finances of the Block Development Council.
(1)Block Development Council shall have the powers to acquire, hold or dispose of property and enter into a contract in accordance with the rules in force.(2)For every Block Development Council, there shall be constituted a "Block Development Council Fund" comprising grants made by the Government having due regard to the number of Panchayat Halqas in a Block and the revenues assigned by the District Planning and Development Board.(3)[ The Block Development Council shall have power to operate funds, grants etc., specified in Schedule II-C in the manner prescribed.] [Added by Act No. 20 of 2018, dated 16.10.2018.]
