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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Rajasthan - Subsection

Section 14(6) in Rajasthan Panchayati Raj (Modification of Provisions in their Application to the Scheduled Areas) Rules, 2011

(6)If the conclusions or proposals of the Peace Committee do not get a majority vote in the Gram Sabha, after having an informal talk with the parties, the Peace Committee shall, again present the matter in the next meeting of Gram Sabha and the decision of Gram Sabha shall be final.