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[Cites 0, Cited by 0] [Section 43(2)] [Section 43] [Entire Act]

State of Rajasthan - Subsection

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

(a)the Panchayat which functioned immediately before the date of the notification shall, in relation to the Gramdan village, cease to function therein: