Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 83(2)] [Section 83] [Entire Act]

State of Assam - Subsection

Section 83(2)(b) in Assam Panchayat Act, 1994

(b)The Plan priorities, allocation of outlays to developments, horizontal and vertical linkages, and implementation of guidelines issued by Government, regular review of planning programmes, evolution of important programmes and shall saving schemes.