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[Cites 0, Cited by 0] [Section 76] [Entire Act]

State of Rajasthan - Subsection

Section 76(1) in Rajasthan Panchayati Raj Rules, 1996

(1)The assessment list prepared under Rule 75 shall be published by affixing a copy thereof on the notice board of the Panchayat, along with a notice inviting objections thereto within fifteen days from the date of the publication of the assessment list.