Section 89(8)(ii) in Rajasthan Panchayati Raj Act, 1994

[Cites 0, Cited by 48] [Section 89(8)] [Section 89] [Entire Act]

State of Rajasthan - Subsection

Section 89(8)(ii) in Rajasthan Panchayati Raj Act, 1994

(ii)transfer shall be made after consultation with the Pradhans or the Pramukhs, as the case may be of the Panchayat Samitis or the Zila Parishad from and to which such transfer is proposed to be made.

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State of Rajasthan - Subsection

Section 89(8)(ii) in Rajasthan Panchayati Raj Act, 1994