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State of Uttar Pradesh - Section

Section 20 in The U.P. Panchayat Raj Act, 1947

20. Establishment of primary school, hospital, dispensary, road or bridge for a group of [Gram Panchayats] [Substituted by U.P. Act No. 9 of 1994. ]. -

Where a group of neighbouring [Gram Panchayats] [Substituted by U.P. Act No. 9 of 1994.] had no primary school or Ayurvedic, Homeopathic or Unani hospital or dispensary, or it needs a road or bridge for its common benefit, the [Gram Panchayats] [Substituted by U.P. Act No. 9 of 1994.] thereof shall, if so directed by the prescribed authority, combine to establish and maintain such a school, hospital or dispensary, or to construct and maintain such a road or bridge, and it shall be managed and financed in the manner prescribed. The State Government and the [Zila Panchayat] [Substituted by U.P Act No. 9 of 1994.] shall make such grants for such School, hospital, dispensary, road or bridge as may be prescribed.