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[Cites 0, Cited by 0] [Section 29] [Entire Act]

State of Rajasthan - Subsection

Section 29(3) in Rajasthan Panchayati Raj (Modification of Provisions in their Application to the Scheduled Areas) Rules, 2011

(3)Excise Commissioner, Rajasthan shall take necessary action to implement the resolution in the area of Gram Sabha and inform Gram Sabha through Collector of the District.