Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 34] [Entire Act] State of Jharkhand - Subsection Section 34(10) in The Jharkhand Area Autonomous Council Act, 1994 (10)The Council may re-appropriate the provisions of the plan budget relating to the Area in accordance with the guidelines and procedures determined by the State Government.
