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[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Rajasthan - Subsection

Section 3(b) in Rajasthan Panchayati Raj (Modification of Provisions in their Application to the Scheduled Area) Act, 1999.

(b)every Gram Sabha shall be competent to safeguard and preserve the traditions and customs of the people, their cultural, identity, community resources and the customary mode of dispute resolution;