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[Cites 0, Cited by 0] [Section 55A] [Entire Act]

State of Rajasthan - Subsection

Section 55A(9) in Rajasthan Panchayati Raj Act, 1994

(9)Every standing committee shall in relation to the subject assigned to it, exercise such powers and perform such functions of the Panchayat as it may from time to time delegate to such Standing Committee.