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[Cites 0, Cited by 0] [Section 51] [Entire Act]

State of Rajasthan - Subsection

Section 51(11) in The Rajasthan District Boards Act, 1954

(11)A copy of the minutes of the meeting together with a copy of the motion and the result of the voting thereon shall on the termination of the meeting be forwarded forthwith by the Judicial Officer to the District Magistrate for submission to the State Government and to the Chairman.