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[Cites 0, Cited by 0] [Section 24] [Entire Act]

State of Rajasthan - Subsection

Section 24(4) in Rajasthan Panchayati Raj Rules, 1996

(4)The State Government may for the purpose of satisfying itself as to correctness, legality and propriety of any order passed by the Chief Executive Officer, examine the connected records and may confirm, vary or rescind such order.