Section 63 in The M.P. Panchayat Raj Avam Gram Swaraj Adhiniyam, 1993
63. Assignment of funds to the Panchayat.
- The State Government may assign to a Panchayat such taxes, tolls and fees levied and collected by the State Government and may make grant-in-aid from the consolidated fund of the State for such purpose and subject to such conditions and limits as the State Government may deem fit.
