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Gram Panchayat Baral II, Tehsil Beawar Vs State of Rajasthan and Others
Decision:
07-01-1985
.... Baral. This position is not in dispute as would be obvious from the averments made in para 11 of the reply to the writ petition filed on behalf of the non-petitioners Nos. 1 to 3 which is reproduced here under: "11. That para No.11 of the writ petition, as stated by the petitioner is not admitte ...
Rajasthan High Court (Jaipur Bench)
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