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[Cites 0, Cited by 0] [Section 32(4)] [Section 32] [Entire Act]

State of Uttar Pradesh - Subsection

Section 32(4)(c) in The U.P. Panchayat Raj Act, 1947

(c)any other matter referred to the Finance Commission by the Governor in the interest of sound finance of the Gram Panchayats, Kshettra Panchayats and Zila Panchayats.