Section 21 in Rajasthan Panchayati Raj (Modification of Provisions in their Application to the Scheduled Areas) Rules, 2011
21. Powers of Panchayat as Assistant Registrar.
- Panchayat / Panchayat Samiti shall be competent to restrict and regulate business of money lending in Scheduled Area as per the provisions of the Rajasthan Money Lenders Act, 1963 (Act No. 1of 1964);
