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[Cites 0, Cited by 0] [Section 48] [Entire Act]

State of Rajasthan - Subsection

Section 48(2) in Rajasthan Panchayati Raj Rules, 1996

(2)The presiding authority may, in his own discretion or on the motion of any member, make such variations in the relative procedure of the various items of business enumerated in Sub-rule (1) as he may consider necessary looking to the special circumstances of a case.