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[Cites 0, Cited by 0] [Section 37E] [Entire Act]

State of Rajasthan - Subsection

Section 37E(2) in The Rajasthan Gram Dan Act, 1971

(2)The President and executive members of the defunct Gram Sabha shall on inclusion of defunct Gramdan village be deemed to be additional Panchas of the Panchayat in which that village is included representing the area included until fresh elections are held.