Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 24] [Entire Act] State of Rajasthan - Subsection Section 24(xviii) in Rajasthan Municipalities Act, 2009 (xviii)if he has been in arrear of any municipal dues for more than two years and proceedings for the recovery have been initiated against him under this Act, or
