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[Cites 0, Cited by 0] [Section 26(3)] [Section 26] [Entire Act]

State of Rajasthan - Subsection

Section 26(3)(iii) in Rajasthan Panchayati Raj (Modification of Provisions in their Application to the Scheduled Areas) Rules, 2011

(iii)The [gross revenue] [Substituted 'net revenue' by Notification No. F. 4(6) PESA Rules/Legal/PR/2010/250, dated 27.2.2013-Rajasthan Gazette Extraordinary Part 4(C)(I), dated 1.3.2013 page 194, G.S.R. 119.] received from collection of tendu leaves shall be transferred to respective Panchayats from whose area tendu patta is collected in the ratio of production of Tendu Patta from its area;