- The provisions of Sections [125] [Inserted by Section 4 of the Rajasthan Panchayati Raj (Amendment) Act, 1995 (Act No. 7 of 1995) published in Rajasthan Gazette E.O., Part IV-A dated 26.4.1994 (w.e.f. 28.12.1994).] 126, 127, 127A. 128, 129, 130, 131, 132, [132-A] [Inserted by the Rajasthan Panchayati Raj (Amendment) Act, 2000 published in Rajasthan Gazette Extraordinary Part IV-A dated 3.5.2000 with effect from 27,12.1999.], 133, 134, 134A. [134B. 135, 135A. 135BB. 135-C and 136] [Substituted, by the Rajasthan Panchayati Raj (Amendment) Act, 2000 published in Rajasthan Gazette Extraordinary Part IV-A dated 3.5.2000 with effect from 27.12.1999.] of the Representation of the People Act, 1951 (Central Act XLIII of 1951) shall have effect as if-(a)reference therein to an election were reference to an election under this Act;(b)references therein to a constituency included references to a ward or a constituency of a Panchayati Raj Institution: and(c)in Sections 134 and 136 thereof, for the words, "by or under this Act", the words and figures "by or under the Rajasthan Panchayati Raj Act, 1994" were substituted.(d)[ in Sub-Section (1) of Section I35B. for the words "House of the People or the Legislative Assembly of a State", the words "Panchayati Raj Institution" were substituted.][Inserted by Section 23 of the Rajasthan Panchayati Raj (Amendment) Act, 2000 published in Rajasthan Gazette Extraordinary Part IV-A dated 3.5.2000 with effect from 27.12.1999.]
