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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Rajasthan - Subsection

Section 14(1) in Rajasthan Panchayati Raj (Modification of Provisions in their Application to the Scheduled Areas) Rules, 2011

(1)While resolving a dispute, the Gram Sabha or the Peace Committee shall take action as per its tradition, keeping in mind the principles of natural justice.