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[Cites 0, Cited by 0] [Section 47] [Entire Act]

State of Rajasthan - Subsection

Section 47(4) in The Rajasthan Gram Dan Act, 1971

(4)When the Executive Committee of a Gram Sabha is dissolved, the Gram Sabha shall take necessary steps for the early constitution and election of another Executive Committee in accordance with section 15:Provided that the State Government may direct the postponement of the holding of the elections for a period not exceeding twelve months.