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[Cites 0, Cited by 0] [Section 333] [Entire Act]

State of Rajasthan - Subsection

Section 333(3) in Rajasthan Panchayati Raj Rules, 1996

(3)Vikas Adhikari shall submit to the Pradhan a report on progress of the implementation of decisions and resolutions of the Panchayat Samiti and the Standing Committees thereof, before the next meeting of the Panchayat Samiti and Committees as the case may be, so that Pradhan may place it before the Panchayat Samiti.