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[Cites 0, Cited by 0] [Section 121] [Entire Act]

State of Rajasthan - Subsection

Section 121(8) in Rajasthan Panchayati Raj Act, 1994

(8)The Chairperson of every Committee shall forward the development plan, as recommended by such committee to the Government.Explanation. - For the purpose of this section, the term "Municipality" shall have the meaning assigned to it by the Rajasthan Municipalities Act, 1959.