Section 1 in Rajasthan Panchayati Raj (Modification of Provisions in their Application to the Scheduled Areas) Rules, 2011
1. Short title and commencement.
(1)These rules may be called the Rajasthan Panchayati Raj (Modification of Provisions in their Application to the Scheduled Areas) Rules, 2011.(2)They shall extend to the scheduled areas of Rajasthan as referred to in clause (1) of Article 244 of the Constitution of India except those areas which are administered by a municipality.(3)They shall come into force on the date of their publication in the Official Gazette.
