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[Cites 0, Cited by 0] [Section 20] [Entire Act]

State of Rajasthan - Subsection

Section 20(1) in Rajasthan Panchayati Raj Rules, 1996

(1)On failure to hand over charge by any person under Section 25(1), request in writing may be made to the Chief Executive Officer for taking action under Section 88(1) of the Act and the Chief Executive Officer will cause to hand over the charge to newly elected person.