Section 214(2)(a) in The Punjab Panchayati Raj Act, 1994

[Cites 0, Cited by 0] [Section 214(2)] [Section 214] [Entire Act]

State of Punjab - Subsection

Section 214(2)(a) in The Punjab Panchayati Raj Act, 1994

(a)having regard to -

(i)matters of common interest between the Panchayats and the municipalities including special planning, and sharing of water and other physical and natural resources, integrated development of infrastrutual and environmental conservation ;

(ii)the extent and type of available resources whether financial or otherwise ; and

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State of Punjab - Subsection

Section 214(2)(a) in The Punjab Panchayati Raj Act, 1994