Section 41 in The Manipur Panchayati Raj Act, 1994
41. Financial assistance to Gram Panchayats.
- Subject to the provisions of this section, every Gram Panchayat shall, after a re-appropriation made by law in this behalf, be entitled to receive grants-in-aid from the Consolidated Fund of the State as recommended by the State Finance Commission, constituted under section 97 of this Act.
