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 165] [Entire Act] State of Rajasthan - Subsection Section 165(4) in Rajasthan Panchayati Raj Rules, 1996 (4)In case Panchayat is of the opinion that if such trespass is regularised, it shall not violate the conditions mentioned in Rule 146, it may decide to allot the trespass land on market price.
