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[Cites 0, Cited by 0] [Section 20(1)] [Section 20] [Entire Act]

State of Assam - Subsection

Section 20(1)(c) in Assam Panchayat Act, 1994

(c)Provided that when any transfer of the management and maintenance of a forest is made under clause (a) the Government shall direct that any amount required for such management and maintenance or an a adequate portion of income from such forest be placed as the disposal of the Gaon Panchayat.