Section 11(1) in Rajasthan Panchayati Raj Act, 1994
(1)For every district, there shall be a Zila Parishad having jurisdiction, save as otherwise provided in this Act, over the entire district excluding such portions of the district as are included in a municipality or a cantonment board constituted under any law for the time being in force:Provided that a Zila Parishad may have its office in any area comprised within the excluded portion of the district.
