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[Cites 0, Cited by 0] [Section 37C] [Entire Act]

State of Rajasthan - Subsection

Section 37C(1) in The Rajasthan Gram Dan Act, 1971

(1)Upon the publication of the declaration under sub-section (6) of section 37A by the Collector all the assets and liabilities of the Gram Sabha shall vest in the State Government and all dues payable or receivable by the Gram Sabha will be deemed to be payable to or receivable by the State Government.