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 8A] [Entire Act] State of Rajasthan - Subsection Section 8A(6) in Rajasthan Panchayati Raj Act, 1994 (6)It shall be open to the Gram Sabha to discuss the matters placed before it under this section and the Panchayat shall consider the suggestions if any, made by the Gram Sabha.
