Section 124(2)(a) in Rajasthan Panchayati Raj Act, 1994

[Cites 0, Cited by 0] [Section 124(2)] [Section 124] [Entire Act]

State of Rajasthan - Subsection

Section 124(2)(a) in Rajasthan Panchayati Raj Act, 1994

(a)"an existing Panchayati Raj Institution" means a Panchayat, Panchayati Samiti or a Zila Parishad Existing immediately before the date of commencement and, where any such Panchayti Raj Institution has been superseded or dissolved or the term thereof has expired, includes the persons or persons appointed to exercise the powers or to person the functions of such Panchayati Raj Institution; and

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State of Rajasthan - Subsection

Section 124(2)(a) in Rajasthan Panchayati Raj Act, 1994