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[Cites 0, Cited by 0] [Section 86] [Entire Act]

State of Punjab - Subsection

Section 86(2) in The Punjab Panchayati Raj Act, 1994

(2)The State Government shall every year assign to every Panchayat a portion of the land revenue not being less than forty percentum of the total annual land revenue realizable within the limits of the Gram Sabha area which shall be credited to the Gram Panchayat Fund.