Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 184] [Entire Act]

State of Himachal Pradesh - Subsection

Section 184(1) in The Himachal Pradesh Panchayati Raj Act, 1994

(1)Every Panchayat shall prepare every year a development plan to perform functions specified in Schedule-1 and Schedule-II and such other functions as may be specified by the State Government, in so far as the Panchayat funds allow to perform such functions within its respective area.