Section 19(v) in Rajasthan Panchayati Raj Act, 1994
(v)[ for the purpose of Clause (m), a Chair person /Deputy Chairperson shall not be deemed to be disqualified if he pays the amount due form him before filing his nomination paper.] [Inserted by the Rajasthan Panchayati Raj (Amendment) Act, 2000 published in Rajasthan Gazette Extraordinary Part IV-A Dated 3.5.2000 with effect 6.1.2000.]
