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[Cites 0, Cited by 0] [Section 101(2)] [Section 101] [Entire Act]

State of Rajasthan - Subsection

Section 101(2)(d) in Rajasthan Panchayati Raj Act, 1994

(d)that, in a case falling under Clause (d), the Panchayat shall stand dissolved or, as the case may be, the members who, in the opinion of the State Government, represent the local area excluded from the Panchayat Circle shall stand removed;