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 107] [Entire Act] State of Rajasthan - Subsection Section 107(1) in Rajasthan Panchayati Raj Act, 1994 (1)If any dispute arises between two Panchayati Raj Institutions or between a Panchayati Raj Institution and any other local authority, it shall be referred to the State Government.
