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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Rajasthan - Subsection

Section 5(5) in Rajasthan Panchayati Raj (Modification of Provisions in their Application to the Scheduled Areas) Rules, 2011

(5)If there is no consensus in the second meeting also, a decision shall be taken on the basis of majority. In the absence of quorum no decision shall be taken. The issue may subsequently be decided by a majority whenever the quorum is complete.