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[Cites 0, Cited by 6] [Section 37] [Entire Act]

State of Rajasthan - Subsection

Section 37(2) in Rajasthan Panchayati Raj Act, 1994

(2)A written notice of intention to make the motion in such form as may be prescribed, signed by not less than one-third of the directly elected members of the Panchayati Raj Institution concerned together with a copy of the proposed motion, shall be delivered in person by any one of the members singing the notice to the competent authority.