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[Cites 0, Cited by 0] [Section 4] [Entire Act]

State of Rajasthan - Subsection

Section 4(m) in The Provisions of The Panchayat (Extensions to the Scheduled Area), Act, 1996

(m)while endowing Panchayats in the Scheduled Areas with such powers and authority as may be necessary to enable them to function as institutions of self-government, a state Legislature shall ensure that the Panchayats at the appropriate level and the Gram Sabha are endowed specifically with —