Section 9(2) in Rajasthan Bhamashah (Direct Transfer of Public Welfare Benefits and Delivery of Services) Act, 2017
(2)The Authority may, suo moto or on receipt of any request under sub-section (1), after such inquiry or/and verification as it may deem fit, make such alteration as may be required in the Bhamashah Resident Data Hub, and intimate such alteration to the head of the family and the member concerned in the manner as may be prescribed.
