Section 37(3)(ii) in Rajasthan Panchayati Raj Act, 1994

[Cites 0, Cited by 0] [Section 37(3)] [Section 37] [Entire Act]

State of Rajasthan - Subsection

Section 37(3)(ii) in Rajasthan Panchayati Raj Act, 1994

(ii)convene a meeting for the consideration of the motion at the office of the concerned Panchayati Raj Institution on a date appointed by him which shall not be later than thirty days from the date on which the notice under Sub-Section (1) was delivered him; and

Legal Document View

Unlock Advanced Research with PRISMAI

State of Rajasthan - Subsection

Section 37(3)(ii) in Rajasthan Panchayati Raj Act, 1994