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[Cites 0, Cited by 0] [Section 43(1)] [Section 43] [Entire Act]

NCT Delhi - Subsection

Section 43(1)(b) in Delhi Panchayat Raj Act, 1954

(b)Every Gaon Panchayat shall be prepare and lay before the rabi meeting of the Gaon Sabha its report including the account of its actual and expected receipts and expenditure for the year ending on the 31st March last preceding such meeting.