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[Cites 0, Cited by 0] [Section 31] [Entire Act]

State of Jammu-Kashmir - Subsection

Section 31(1) in Jammu and Kashmir Panchayati Raj Act, 1989

(1)The Block Development Council shall perform functions specified in Schedule II-A :Provided that where the Government provides funds for the performance of any function specified in Schedule II-A, the Block Development Council shall perform such function in accordance with guidelines or norms laid down for performing such function.