Section 43(2)(f) in The Rajasthan Gram Dan Act, 1971

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State of Rajasthan - Subsection

Section 43(2)(f) in The Rajasthan Gram Dan Act, 1971

(f)where immediately before the date of the notification aforesaid, a Panchayat was a party to any legal proceeding in any court or tribunal in the State, the Gram Sabha shall stand substituted for that Panchayat as a party to that proceeding, or added as party thereto, as the case may be, and the proceedings, continued accordingly.

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State of Rajasthan - Subsection

Section 43(2)(f) in The Rajasthan Gram Dan Act, 1971