Section 1 in Rajasthan Panchayati Raj (Modification of Provisions in their Application to the Scheduled Area) Act, 1999.
1. Short title, extent and commencement.
(1) This Act may be called the Rajasthan Panchayati Raj (Modification of Provisions in their Application to the Scheduled Areas) Act, 1999.(2)It shall extend to the Scheduled Areas of Rajasthan as referred to in Clause (1) of Art. 244 of the Con9titution except those areas which are administered by a municipality.(3)It shall be deemed to have come into force on and from 26th day of June, 1999.
