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[Cites 0, Cited by 0] [Section 101(3)] [Section 101] [Entire Act]

State of Rajasthan - Subsection

Section 101(3)(g) in Rajasthan Panchayati Raj Act, 1994

(g)the Panchayat in which such area is included or the Panchayat which is declared for such area and the Panchayat Saimiti and Zila Parishad respectively of the Block and District, in which the area so included or declared falls, shall exercise jurisdiction over such area and the municipality in which such area was included or, as the case may be, the municipality which was established for such area shall cease to function therein.