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[Cites 0, Cited by 0] [Section 180(1)] [Section 180] [Entire Act]

State of Gujarat - Subsection

Section 180(1)(b) in The Gujarat Panchayats Act, 1993

(b)Where the State Government entrusts a scheme under clause (a) to a district panchayat, it shall allot to the district panchayat such fund and personnel as may be necessary to enable the district panchayat to implement the scheme.