Section 58(4) in The Rajasthan District Boards Act, 1954
(4)When subsequent to action being taken in respect of any resolution under sub-section (3) but before the minutes recording the resolution are signed as required by sub-section (2) any alteration is made in the wording of such minutes, the alteration shall be communicated to the District Magistrate, Magistrate, [x x x] [Omitted by Rajasthan Act No. 8 of 1962.] and the Director of Local Bodies.
