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[Cites 0, Cited by 0] [Section 35(1)] [Section 35] [Entire Act]

State of Rajasthan - Subsection

Section 35(1)(f) in Rajasthan Panchayati Raj Act, 1994

(f)have power to accord sanction upto a total sum of rupees one lakh in a year, in consultation with the Chief Executive officer, for the purpose of providing immediate relief to those who are affected by natural calamities in the district :