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[Cites 0, Cited by 0] [Section 37(11)] [Section 37] [Entire Act]

State of Rajasthan - Subsection

Section 37(11)(a) in Rajasthan Panchayati Raj Act, 1994

(a)the presiding officer shall cause the fact to be published by affixing a notice thereof on the notice board of the office of the concerned Panchayati Raj Institution and by notifying the same in the Official Gazette; and