Section 101(5A) in Rajasthan Panchayati Raj Act, 1994
(5A)[ When it is considered necessary so to do, whether as a consequence of an action taken under Sub-Section (1) or otherwise, the State Government may alter the limits of a Panchayat Samiti or a Zila Parishad area and every such case of alteration the provisions contained in the foregoing sub-sections shall mutatis mutandis apply.][Inserted by Section 9 of the Rajasthan Panchayati Raj (Amendment) Act, 1994 (Act No. 23 of 1994), published in Rajasthan Gazettee Extraordinary, Part IV (A) dated 6.10.1994 as new Sub-Section (5A) after Sub-Section (5) of Section 101 (w.e.f. 26.7.1994)]
