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

State of Rajasthan - Subsection

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

(h)planning and management of minor water bodies, as may be specified by the State Government, in the Scheduled Areas shall be entrusted to Panchayati Raj Institution at such level as may be prescribed;