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[Cites 0, Cited by 0] [Section 87] [Entire Act]

State of Jharkhand - Subsection

Section 87(b) in Jharkhand Panchayat Raj Act, 2001

(b)The amount allotted to a Panchayat by the State Government or any other person or local Authority for any specific work or purpose shall be used barely for the same work or purpose and as per such instructions as the State Government may issue generally or especially in this behalf;