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[Cites 0, Cited by 0] [Section 209] [Entire Act]

State of Gujarat - Subsection

Section 209(5) in The Gujarat Panchayats Act, 1993

(5)The State Government shall, every year after the due appropriation made by law in this behalf, pay to the district panchayat from the Consolidated Fund of the State, a grant-in-aid approximately equal to the extra duty realised under sub-section (1) in respect of properties situated within the jurisdiction of the district panchayat.