Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 161] [Entire Act]

State of Rajasthan - Subsection

Section 161(5) in Rajasthan Panchayati Raj Rules, 1996

(5)The State Government, may by notification in the Official Gazette, withdraw the powers of disposal of Abadi land from all or any of the Panchayats, if it considers expedient to do so, in the public interest and may confer on any other officer.