Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Rajasthan - Subsection

Section 2(1)(iii) in Rajasthan Panchayati Raj Act, 1994

(iii)"Chairman" means Chairperson of a standing Committee of a [Zila Parishad, a Panchayat Samiti or a Panchayat] [Substituted by Rajasthan Panchayati Raj. (Amendment) Act, 2000 Section 2 published in Rajasthan Gazette Extraordinary Part IV-A dated 3.5.2000 with effect from 6.1.2000.] constituted under this Act;