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Rajasthan HC: Govt Cannot Indefinitely Postpone Panchayat Elections, Must Follow Article 243-E - (21 Aug 2025)

ELECTION

Rajasthan High Court ruled that Government can't indefinitely delay Panchayat polls, citing Article 243-E of COI and Rajasthan Panchayati Raj Act, 1994. The Court quashed Sarpanch-administrator removals done without due process and stressed timely elections to avoid governance gaps.

Tags : RAJASTHAN HIGH COURT   PANCHAYAT ELECTIONS   ARTICLE 243-E  

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