Section 43(3)(ii) in The Rajasthan Gram Dan Act, 1971

[Cites 0, Cited by 0] [Section 43(3)] [Section 43] [Entire Act]

State of Rajasthan - Subsection

Section 43(3)(ii) in The Rajasthan Gram Dan Act, 1971

(ii)that appeals, petitions or other applications with reference to any such tax, fee or sum which are pending on the date of such notification shall be disposed of by the Gram Sabha.

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State of Rajasthan - Subsection

Section 43(3)(ii) in The Rajasthan Gram Dan Act, 1971