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 Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 3] [Entire Act] State of Rajasthan - Subsection Section 3(f) in Rajasthan Panchayati Raj (Modification of Provisions in their Application to the Scheduled Area) Act, 1999. (f)the State Government may nominate persons belonging to such Schedule Tribes as have no representation in a Panchayat Samiti or in a Zila Parishad:
