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[Cites 0, Cited by 0] [Section 29] [Entire Act]

Dadra And Nagar Haveli - Subsection

Section 29(1) in The Dadra and Nagar Haveli Panchayat Regulation, 2012

(1)It shall be the duty of Gram Panchayat, so far as the Gram Fund may allow, to make reasonable provision within its jurisdiction, in regard to the matters specified in the Second Schedule.