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

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State of Rajasthan - Subsection

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

(e)the Gram Sabha shall be entitled to all the assets, and be subject to all the liabilities, of the Panchayat (including all rights and liabilities under any contract made by it) as on the date of the notification.

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State of Rajasthan - Subsection

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