Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Rajasthan - Section

Section 173D in Rajasthan Panchayati Raj Rules, 1996

173D. Charges to be levied on sub-division or reconstitution of plots.

- The rates of charges to be levied for subdivision or reconstitution of plots shall be rupees five per sq, mtrs. or two percent amount of the prevailing rates recommended by the District Level Committee constituted under the Rajasthan Stamp Rules, 2004 for residential abadi land, whichever is higher.