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[Cites 0, Cited by 0] [Section 50(1)] [Section 50] [Entire Act]

State of Madhya Pradesh - Subsection

Section 50(1)(xi) in The M.P. Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993

(xi)reallocate to Gram Panchayat funds made available by Central or State Government or the Zila Panchayat pertaining to the transferred schemes, works and projects as per the norms fixed by the Central or State Government or the Zila Panchayat, as the case may be;