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[Cites 0, Cited by 0] [Section 49] [Entire Act]

State of Haryana - Subsection

Section 49(4) in Haryana Panchayati Raj Act, 1994

(4)The income from the management of the property shall be credited to the Gram Fund and all expenses arising from and incidental to the administration of such property, including the remuneration payable to the person appointed under sub-section (2), shall be met out of the Gram Fund.