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[Cites 0, Cited by 0] [Section 162(3)] [Section 162] [Entire Act]

State of Gujarat - Subsection

Section 162(3)(b) in The Gujarat Panchayats Act, 1993

(b)Notwithstanding anything contained in sub-section (2), the power to draw and disburse money out of the fund referred to in clause (h) of the said sub-section shall, in so far as such drawing and disbursement of money is in respect of any matter specified in Part II of Schedule III or, dealt with under the Bombay Primary Education Act, 1947 (Bombay LX1 of 1947) be deemed to be delegated to and be exercised by the Administrative Officer appointed for the District Panchayat under section 21 of the Bombay Primary education Act, 1947.