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[Cites 0, Cited by 0] [Section 32(2)] [Section 32] [Entire Act]

State of Rajasthan - Subsection

Section 32(2)(a) in Rajasthan Panchayati Raj Act, 1994

(a)exercise such of the powers, perform such of the functions and discharge such of the duties of Sarpanch as the Sarpanch may, from time to time, subject to rules made in this behalf by the Government, delegate to him by order in writing;