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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Rajasthan - Subsection

Section 29(2) in Rajasthan Panchayati Raj (Modification of Provisions in their Application to the Scheduled Areas) Rules, 2011

(2)Collector shall depute a senior officer not below the rank of Tehsildar or any other appropriate officer to verify the genuineness of the resolution. Officer so deputed shall give his report to the Collector who shall move with his comments it to the Excise Commissioner, Rajasthan. Udaipur.