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

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State of Rajasthan - Subsection

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

(b)all the powers, duties and functions attaching to the Panchayat under the Rajasthan Panchayat Act. 1953, or under any law for the time being in force in the State, shall in relation to the Gramdan village, attach to the Gram Sabha and accordingly, the Gram Sabha shall exercise the powers and discharge the duties and functions aforesaid: and the officers and servants of the Panchayat shall, subject to the provisions of the Rajasthan Panchayat Act, 1953, become the officers and servants of, or as the case may be, work under the Gram Sabha:

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State of Rajasthan - Subsection

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