Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Rajasthan - Subsection

Section 9(1) in The Rajasthan Gram Dan Act, 1971

(1)Any head of family residing in a village who does not hold any land therein, may file a declaration in the prescribed form before the Chainnan undertaking to-
(i)join the Gramdan Community of such village; and
(ii)make a periodical contribution to the Gram Nidhi equal to 1/40th of his net income or such other portion as the Gram Sabha may fix.