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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Rajasthan - Subsection

Section 5(3) in Rajasthan Panchayati Raj (Modification of Provisions in their Application to the Scheduled Areas) Rules, 2011

(3)As far as possible, the decisions of the Gram Sabha shall be taken on consensus.Note: 'Consensus' means the people present either agree with the proposal or are neutral, and none of them is in opposition. Quorum of the meeting is compulsory for a consensus.