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 61(5)] [Section 61] [Entire Act] State of Rajasthan - Subsection Section 61(5)(a) in The Rajasthan Municipalities Accounts Rules, 1963 (a)To the extent of Rs. 200/ under orders of the Chairman after such enquiry into the rights and title of the claimants, as may be deemed sufficient.