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[Cites 0, Cited by 0] [Section 76] [Entire Act]

State of Rajasthan - Subsection

Section 76(2) in Rajasthan Panchayati Raj Rules, 1996

(2)A proclamation shall be made by beat of drum in the whole of the Panchayat circle to the effect that the list has been so published and could be inspected at the Panchayat office and that objections thereto could be filed before the Panchayat within fifteen days of the date of publication of the assessment list.