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[Cites 0, Cited by 0] [Section 41] [Entire Act]

State of Rajasthan - Subsection

Section 41(2) in Rajasthan Panchayati Raj Rules, 1996

(2)Motion sought to be made by the members shall also be included in the agenda provided that the Chairperson of the concerned Panchayati Raj Institution may disallow any motion which is in his opinion contravenes the provisions of the Act or the rules made thereunder and his decision shall be final.