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[Cites 0, Cited by 0] [Section 86(1)] [Section 86] [Entire Act]

State of Punjab - Subsection

Section 86(1)(c) in The Punjab Panchayati Raj Act, 1994

(c)the balances and proceeds of all funds which, in the opinion of the Collector, were or are being collected for common secular purposes of the village or villages comprised in the Gram Sabha area;