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[Cites 0, Cited by 0] [Section 26(1)] [Section 26] [Entire Act]

State of Rajasthan - Subsection

Section 26(1)(iv) in Rajasthan Panchayati Raj (Modification of Provisions in their Application to the Scheduled Areas) Rules, 2011

(iv)The [gross revenue] [Substituted 'net revenue' by Notification No. F. 4(6) PESA Rules/Legal/PR/2010/250, dated 27.2.2013-Rajasthan Gazette Extraordinary Part 4(C)(I), dated 1.3.2013 page 194, G.S.R. 119.] obtained shall belong to Gram Sabha. The Gram Sabha shall be free to use this revenue for undertaking community works and for augmenting production of minor forest produce;