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[Cites 0, Cited by 0] [Section 107] [Entire Act]

State of Jharkhand - Subsection

Section 107(4) in Jharkhand Panchayat Raj Act, 2001

(4)Any such person appointed to exercise the powers and perform the duties of the Gram Panchayat, Panchayat Samiti or Zila Parishad during the period of its dessolution may receive such payment for his services from the respective fund concerned as may be determined by the State Government by order.