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[Cites 0, Cited by 0] [Section 34(1)] [Section 34] [Entire Act]

State of Rajasthan - Subsection

Section 34(1)(c) in Rajasthan Panchayati Raj Act, 1994

(c)pending the election of the Pradhan, or during the absence of the Pradhan from the Panchayat Samiti Area, by reason of leave for a period exceeding thirty days, exercise the powers and perform the duties of the Pradhan.