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[Cites 0, Cited by 0] [Section 25(1)] [Section 25] [Entire Act]

State of Rajasthan - Subsection

Section 25(1)(c) in Rajasthan Panchayati Raj Act, 1994

(c)in the case of a Deputy Chairperson, to the Chairperson of the Panchayati Raj Institution concerned or, where there is no such Chairperson to such member of such Panchayati Raj Institution or other person as the competent authority may direct;