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[Cites 0, Cited by 0] [Section 47(2)] [Section 47] [Entire Act]

State of Rajasthan - Subsection

Section 47(2)(ii) in The Rajasthan Gram Dan Act, 1971

(ii)consult the Gramdan Board and take into consideration its opinion if received within thirty days from the date of despatch of the communication for such consultation.