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[Cites 0, Cited by 2] [Section 172] [Entire Act]

State of Rajasthan - Subsection

Section 172(1) in The Rajasthan District Boards Act, 1954

(1)If, at any time, upon representation made or otherwise, it appears to the State Government that a Board or a Committee of a Board or a Joint Committee has made default in performing a duty imposed on it by or under this or any other enactment, the State Government may by order in writing, fix a period for the performance of that duty.