Section 101(7) in Rajasthan Panchayati Raj Act, 1994
(7)Save as otherwise provided in this section its provisions shall have effect, notwithstanding anythings contained in this Act or the Rajasthan Municipalities Act, 1959 (Rajathan Act 38 of 1959) or any other law for the time being in force.Explanation. - In this section "appointed day" means the day from which a change referred to in Sub-Section (1), takes place.
