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[Cites 0, Cited by 0] [Section 60] [Entire Act]

State of Rajasthan - Subsection

Section 60(1) in Rajasthan Panchayati Raj Rules, 1996

(1)After expiry of the period of notice, objections from persons likely to be affected by the imposition of enhancement proposed by Panchayati Raj Institution, shall be considered in its general meeting.