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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Rajasthan - Subsection

Section 18(2) in Rajasthan Panchayati Raj (Modification of Provisions in their Application to the Scheduled Areas) Rules, 2011

(2)After getting complete information the concerned Gram Sabhas shall be competent to summon representatives of the concerned authorities and the Government to examine them either individually or collectively. It shall be mandatory for all such persons summoned to furnish point-wise clear and correct information.