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 159] [Entire Act] State of Rajasthan - Subsection Section 159(5) in Rajasthan Municipalities Act, 2009 (5)The Municipality may decide about the items of development to be included and extent of surveys required, in the case of other statutory plans mentioned above.
