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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Rajasthan - Subsection

Section 2(1)(iv) in Rajasthan Panchayati Raj Act, 1994

(iv)"Chairperson" and "Deputy Chairperson" shall respectively mean the Sarpanch and Up- Sarpanch in the case of a Panchayat, the Pradhan and Up-Pradhan in the case of a Panchayat Samiti and the Pramukh and Up-Pramukh in the case of a Zila Parishad;