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[Cites 0, Cited by 0] [Section 61] [Entire Act]

State of Rajasthan - Subsection

Section 61(3) in Rajasthan Panchayati Raj Act, 1994

(3)The standing committee referred to in sub-Section (2) may after hearing the persons aggrieved, the Panchayat and any other person affected by the order or direction appealed against vary, set aside or confirm such order or direction and may also award costs to or against the persons filing the appeal.