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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Rajasthan - Subsection

Section 2(1)(xiv) in Rajasthan Panchayati Raj Act, 1994

(xiv)"Officer-in-charge of Panchayats" means the person or officer appointed by the State Government under Section 99 to be the officer-in-charge of Panchayats and includes an officer subordinate to him appointed under that section;