Section 2 in Rajasthan Panchayati Raj (Modification of Provisions in their Application to the Scheduled Area) Act, 1999.
2. Definitions.
- In this Act, unless the context otherwise requires: (a)a "village" for the purpose of this Act shall mean a village specified as such by the Governor, by notification in the Official Gazette;(b)"Panchayati Raj Institution" shall have the same meaning as is assigned to it under the Rajasthan Panchayati Raj Act, 1994 (Act No. 13 of 1994).
