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Rajasthan HC: Panchayat Has No Authority to Decide Question of Revenue Entries - (18 Apr 2022)

CIVIL

Rajasthan High Court has held that Panchayat has no right to decide the question of the revenue entries as the same lies in the domain of the revenue authority of the State of Rajasthan.

Tags : RAJASTHAN HIGH COURT   PANCHAYAT   REVENUE ENTRIES   REVENUE AUTHORITY   STATE OF RAJASTHAN  

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