Legal Document View

Unlock Advanced Research with PRISMAI

Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 43(2)] [Section 43] [Entire Act]

State of Rajasthan - Subsection

Section 43(2)(c) in The Rajasthan Gram Dan Act, 1971

(c)the person elected by the Panchayat for the purpose of constituting a Nyaya Panchayat under the Rajasthan Panchayat Act, 1953, shall be deemed to be the person elected by the Gram Sabha out of its members for the constitution of that Nyaya Panchayat until the Gram Sabha elects any other person as provided in that Act: