Section 47(3) in The Rajasthan Gram Dan Act, 1971

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State of Rajasthan - Subsection

Section 47(3) in The Rajasthan Gram Dan Act, 1971

(3)On the date fixed for the dissolution of the Executive Committee of a Gram Sabha in a notification under sub-section (1)-

(i)the Executive Committee shall stand dissolved; and

(ii)all its members including the President of the Gram Sabha shall be deemed to have vacated their offices.