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[Cites 0, Cited by 0] [Section 38] [Entire Act]

State of Rajasthan - Subsection

Section 38(1) in Rajasthan Panchayati Raj Rules, 1996

(1)Subject to the budget provisions, Pradhan or Pramukh may grant immediate relief as per powers contained in Secs. 33 and 35 of the Act respectively to the victims for food and shelter etc., but they shall immediately inform the Collector to arrange relief to affected families through the State Government.