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[Cites 0, Cited by 0] [Section 95(1)] [Section 95] [Entire Act]

State of Rajasthan - Subsection

Section 95(1)(a) in Rajasthan Panchayati Raj Act, 1994

(a)all the members of the Panchayati Raj Institution including the chairperson shall, on the date of dissolution vacate their respective offices but without prejudice to their eligibility for re-election or re-appointment.