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[Cites 0, Cited by 0] [Section 109A(2)] [Section 109A] [Entire Act]

State of Maharashtra - Subsection

Section 109A(2)(ii) in The Maharashtra Zilla Parishads and Panchayat Samitis Act, 1961

(ii)that every re-appropriation of funds has been made by the competent authority and in accordance with the provisions of the Act and the rules made thereunder regulating the re-appropriation of funds;