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[Cites 0, Cited by 0] [Section 43] [Entire Act]

State of Rajasthan - Subsection

Section 43(1) in The Rajasthan Gram Dan Act, 1971

(1)The State Government shall, on the constitution of a Gram Sabha for a Gramdan village in which a Panchayat is functioning, by notification in the Official Gazette, declare that the Gram Sabha shall exercise all the powers and discharge all the duties and functions of the Panchayat in relation to the Gramdan village.