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[Cites 0, Cited by 0] [Section 71] [Entire Act]

State of Rajasthan - Subsection

Section 71(3) in The Rajasthan District Boards Act, 1954

(3)The delegation by the Board under sub-section (1) of any power, duty or function may be made subject to the condition that all or any orders made in pursuance of such delegation shall be subject to the right of appeal to, or revision by, the Board within a specified period.