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[Cites 0, Cited by 0] [Section 72(1)] [Section 72] [Entire Act]

State of Arunachal Pradesh - Subsection

Section 72(1)(a) in Arunachal Pradesh Panchayat Raj Act, 1997

(a)
(i)undertake schemes or adopt measures, including the giving of financial assistance relating to the development of agriculture, livestock, cottage industries, co-operative movement, rural credit, water supply, irrigation, public health and sanitation including establishment of dispensaries and hospitals, communication, primary or adult education including welfare of students, social welfare and other objects of general public utility;
(ii)undertake execution of any scheme, performance of any act, or management of any institution or organization entrusted to it by the State Government or any other authority;
(iii)manage or maintain any work of public utility or any institution vested in it or under its control and management; and
(iv)make grant-in-aid to any school public institution or public welfare organization within the Block;