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State of Rajasthan - Section

Section 182A in Rajasthan Panchayati Raj Rules, 1996

182A. [ Detailed procedure for works. [Inserted by Notification No. G.S.R. 47, dated 6.7.2015 (w.e.f. 30.12.1996).]

- In planning, sanction and execution of works, every Panchayati Raj Institution and any other executing agency shall follow the procedure and directions as specified in Gramin Karya Nirdeshika issued by the State Government.]