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[Cites 0, Cited by 0] [Section 56(1)] [Section 56] [Entire Act]

State of Assam - Subsection

Section 56(1)(a) in Assam Panchayat Act, 1994

(a)Contribution and grants, if any, made by Central or State Government, including such part of the land revenue collected in the State as may be determined by the Government;