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[Cites 0, Cited by 0] [Section 1] [Entire Act]

State of Rajasthan - Subsection

Section 1(2) in Rajasthan Panchayati Raj (Modification of Provisions in their Application to the Scheduled Area) Act, 1999.

(2)It shall extend to the Scheduled Areas of Rajasthan as referred to in Clause (1) of Art. 244 of the Con9titution except those areas which are administered by a municipality.