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[Cites 0, Cited by 0] [Section 50(1)] [Section 50] [Entire Act]

State of Chattisgarh - Subsection

Section 50(1)(xi) in The Chhattisgarh Panchayat Raj Adhiniyam, 1993

(xi)reallocate to Gram Panchayat funds made available by Central or State Government or the Zila Panchayat pertaining Ur the transferred schemes, works and projects as per the norms fixed by the Central or State Government or the Zila Panchayat, as the case may be;