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[Cites 0, Cited by 0] [Section 86(6)] [Section 86] [Entire Act]

State of Jharkhand - Subsection

Section 86(6)(a) in Jharkhand Panchayat Raj Act, 2001

(a)Contributions and grants made by the central or State Government, if any, wherein is included even such portions of the land - revenue realised in the State as the Government determines;