Section 37A(8) in The Rajasthan Gram Dan Act, 1971
(8)The Collector shall further send his recommendations to the State Government indicating the name of the Gram Panchayat in which the area of Gramdan village in respect of which declaration has been made by him under sub-section (6) should be included and the State Government shall act in this matter in accordance with the provisions contained in the Rajasthan Panchayat Act, 1953 (Rajasthan Act 21 of 1953).
