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[Cites 0, Cited by 0] [Section 101(3)] [Section 101] [Entire Act]

State of Rajasthan - Subsection

Section 101(3)(b) in Rajasthan Panchayati Raj Act, 1994

(b)the members of the board representing the area of the municipality so declared or included in a Panchayat Circle shall vacate their respective offices but without prejudice to their eligibility for election to the Panchayat to be constituted for such area or, as the case may be, the Panchayat, in the area whereof, such area is included;