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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Rajasthan - Subsection

Section 14(2) in Rajasthan Panchayati Raj (Modification of Provisions in their Application to the Scheduled Areas) Rules, 2011

(2)The hearing of any dispute shall take place only in public. Before arriving at the final decision, persons from all the parties concerned and other people actively involved in the proceeding, if any, shall be given ample opportunity to express their views.