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[Cites 0, Cited by 0] [Section 47] [Entire Act]

State of Rajasthan - Subsection

Section 47(5) in The Rajasthan Gram Dan Act, 1971

(5)On the dissolution of the Executive Committee of a Gram Sabha and pending the constitution of another Executive Committee under sub-section (4), the State Government may, by order appoint any person or authority to exercise the powers and discharge the duties and functions of the Executive Committee under this Act, subject to such restrictions as may be specified in the order.