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[Cites 0, Cited by 0] [Section 136] [Entire Act]

State of Rajasthan - Subsection

Section 136(2) in Rajasthan Panchayati Raj Rules, 1996

(2)The State Government may, subject to such conditions and restrictions, as it may think fit to impose, vest in the Panchayat any land, properties, works, materials, things belonging to the State Government.