| Category of Bare Act | Name of the Act | Year of Promulgation |
|---|---|---|
| Civil Laws | The CONSTITUTION OF INDIA | 1975 |
| Act Number | Enactment Date | Chapter Number |
| 36 | 1975-04-26 | 9 |
| Chapter Title | Ministry | Department |
| The panchayats | Ministry of Law And Justice | Department of Personnel and Administrative Reforms |
1[Subject to the provisions of this Constitution the Legislature of a State may, by law, endow the Panchayats with such powers and authority and may be necessary to enable them to function as institutions of self-government and such law may contain provisions for the devolution of powers and responsibilities upon Panchayats, at the appropriate level, subject to such conditions as may be specified therein, with respect to—
(a) the preparation of plans for economic development and social justice;
(b) the implementation of schemes for economic development and social justice as may be entrusted to them including those in relation to the matters listed in the Eleventh Schedule.]
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1. Ins. by the Constitution ( seventy- third Amendment) Act, 1992 (w. e. f 24-4-1993). Earlier part ix dealing with territories in part D of the first schedule was replealed by the constitution ( seventh Amendment) Act, 1956, sec.29 and sch.
