Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Entire Act] State of Rajasthan - Section Section 48 in The Rajasthan Gram Dan Act, 1971 48. Delegation of powers by Chairman. - The Chairman may delegate all or any of his powers and functions under this Act, in the prescribed manner to the President of a Gram Sabha to be exercised within the local area of the Gram Sabha.
