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[Cites 0, Cited by 0] [Section 180] [Entire Act]

Union of India - Subsection

Section 180(b) in The Ajmer Tenancy and Land Records Act, 1950

(b)establish a punchayat in any village or group of villages of the State, and invest such punchayat with powers to hear and dispose of cases which a tahsildar may hear and dispose of under the provisions of this Act, and to perform such other duties as may be prescribed;