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[Cites 0, Cited by 0] [Section 191(3)] [Section 191] [Entire Act]

State of Gujarat - Subsection

Section 191(3)(a) in The Gujarat Panchayats Act, 1993

(a)If it appears to a district panchayat that for the purposes of its functions under Schedule III an additional provision of funds is necessary, it may by a resolution passed at its meeting apply to the State Government to increase in relation to its district, the rate of cess levied under sub-section (1) to such extent and for such period as may be specified in the resolution: