Section 101(3)(d) in Rajasthan Panchayati Raj Act, 1994

[Cites 0, Cited by 0] [Section 101(3)] [Section 101] [Entire Act]

State of Rajasthan - Subsection

Section 101(3)(d) in Rajasthan Panchayati Raj Act, 1994

(d)until new rules, notification order and bye-laws are made or issued under this Act and unless the State Government otherwise directs, all rules, notifications, orders and bye-laws applicable :-

(i)to the Panchayat in which such area is included; and

(ii)where the whole or a part of a municipality is declared to be a Panchayat to the area of the Panchayat Samiti which shall, by reason of the concerned area falling in the block of such Panchayat Samiti, have jurisdiction on the area so declared to be a Panchayat,

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State of Rajasthan - Subsection

Section 101(3)(d) in Rajasthan Panchayati Raj Act, 1994