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State of Assam - Section

Section 136 in Assam Panchayat Act, 1994

136. Augmentation of Consolidated funds of the state.

- All the measures needed to augment the Consolidated Fund of the State to supplements the resources of the Panchayat in the State on the basis of recommendation made by the State Panchayat Finance Commission, shall be taken by the Government as it may deem fit.