Section 41 — Financial assistance to Gram Panchayats.

The Manipur Panchayati Raj Act, 1994
Subject to the provisions of this section, every Gram Panchayat shall, after a re-appropriation made by law in this behalf, be entitled to receive grants-in-aid from the Consolidated Fund of the State as recommended by the State Finance Commission, constituted under section 97 of this Act.

Official Hindi (PDF) ↗

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