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[Cites 0, Cited by 0] [Section 353] [Entire Act]

State of Rajasthan - Subsection

Section 353(2) in Rajasthan Panchayati Raj Rules, 1996

(2)The Panchayat Samiti after examining reports of all Panchayats within its jurisdiction, cause to be prepared and send a consolidated report in respect thereof in the form of a narrative, together with its views thereon to the Chief Executive Officer by 15th June of the said year.