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[Cites 0, Cited by 0] [Section 47(2)] [Section 47] [Entire Act]

State of Rajasthan - Subsection

Section 47(2)(i) in The Rajasthan Gram Dan Act, 1971

(i)communicate to the Executive Committee the grounds on which it proposes to take action, fix a reasonable period for the Committee to show cause against the proposal and consider its explanations and objections, if any; and