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 4] [Entire Act]

State of Rajasthan - Subsection

Section 4(f) in The Provisions of The Panchayat (Extensions to the Scheduled Area), Act, 1996

(f)every Panchayat at the village level shall be required to obtain from the Gram Sabha a certificate of utilisation of funds by the Panchayat for the plans, programmers and projects referred to in clause (e);