Section 118(6) in Rajasthan Panchayati Raj Act, 1994
(6)The Commission shall have power to require any person to furnish information on such points or matters as in the opinion of the Commission may be useful for, or relevant, to any matter under the consideration of the Commission and any person so required shall, notwithstanding anything contained in any other law for the time being in force, be deemed to be legally bound to furnish such information within the meaning of Section 176. of the Indian Penal Code.
