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[Cites 0, Cited by 1] [Section 3(8)] [Section 3] [Entire Act]

State of Rajasthan - Subsection

Section 3(8)(c) in Rajasthan Municipalities Act, 2009

(c)until elections are held under sub-Section (1) or the term of the Municipality expires under this Act, whichever is earlier, the Sarpanch, Up-Sarpanch and the panch or panchas representing the area of the village so included in, or declared as a Municipality shall be deemed to be the additional members of the Municipality in which such area of the village is included or the Chairperson, Vice-Chairperson and the members respectively of the Municipality declared for such area, as the case may be;