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[Cites 0, Cited by 0] [Section 136] [Entire Act]

State of Rajasthan - Subsection

Section 136(5) in Rajasthan Panchayati Raj Rules, 1996

(5)Income from sale proceeds or lease of such properties or material produce there from and any dues levied or imposed in respect of markets and fairs, held on such lands, shall from part of Panchayat fund and shall be applied by the Panchayat in the achievement of objects of Panchayat Raj Act.