Article 275(1A)(ii) in Constitution of India

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Article 275(1A)(ii) in Constitution of India

(ii)there shall be paid out of the Consolidated Fund of India as grants-in-aid of the revenues of the autonomous State sums, capital and recurring, equivalent to the costs of such schemes of development as may be undertaken by the autonomous State with the approval of the Government of India for the purpose of raising the level of administration of that State to that of the administration of the rest of the State of Assam.

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Article 275(1A)(ii) in Constitution of India