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[Cites 0, Cited by 0] [Section 9(1)] [Section 9] [Entire Act]

State of Rajasthan - Subsection

Section 9(1)(iii) in Rajasthan Panchayati Raj (Modification of Provisions in their Application to the Scheduled Areas) Rules, 2011

(iii)on the basis of the written information given to the Secretary by at least 5 percent of total members of Gram Sabha or 25 members, whichever is more.