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] [Entire Act] State of Rajasthan - Section Section 52 in The Nathdwara Temple Rules, 1973 52. Inspection by State Architect. - Notwithstanding anything contained in the foregoing rules, the State Government may direct any architect in its service or any qualified engineer to inspect or supervise, any work above the estimated value of Rs. 50,000/-.
