Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 2] [Entire Act] State of Rajasthan - Subsection Section 2(a) in Rajasthan Panchayati Raj (Modification of Provisions in their Application to the Scheduled Area) Act, 1999. (a)a "village" for the purpose of this Act shall mean a village specified as such by the Governor, by notification in the Official Gazette;
