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[Cites 0, Cited by 0] [Section 43(2)] [Section 43] [Entire Act]

State of Rajasthan - Subsection

Section 43(2)(d) in The Rajasthan Gram Dan Act, 1971

(d)the provisions of the Rajasthan Panchayat Act, 1953, shall, subject to such restrictions and modifications as the State Government may specify in the notification, apply to the Gram Sabha as if it were a Panchayat constituted under that Act for the Gramdan village: