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

State of Jharkhand - Subsection

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

(c)In the case of Gram Panchayat, Panchayat Samiti or Zila Parishad, all the amount shall be withdrawn for the purpose of providing for a major work plan in accordance with only the annual budget with the exclusive prior approval of the Gram Panchayat, Panchayat Samiti or Zila Parishad, as the case may be;