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State of Punjab - Section

Section 89 in The Punjab Panchayati Raj Act, 1994

89. Financial assistance to Gram Panchayats.

- Every Gram Panchayat shall on the recommendation of the State Finance Commission constituted under Article 343-I of the Constitution of India or otherwise, shall be entitled to receive grant-in-aid from the Consolidated Fund of the State as soon as re- appropriation is made by law in this behalf.