Section 84(3) in Jharkhand Panchayat Raj Act, 2001
(3)The State Government may, by notification, release any lane, bridge or drain from application of this Act or any specific section of this Act;Provided that had the making cost of the structure been defrayed out of the Gram Panchayat fund, the said structure can not be released from application of this Act or any specific section of this Act unless the said resolution of the gram Panchayat is deliberated into in any meeting.
