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 42] [Entire Act] State of Rajasthan - Subsection Section 42(a) in The Rajasthan Gram Dan Act, 1971 (a)the stamp duty with which under any law relating to stamp duty for the time being in force, any declaration made under this Act, or any instrument executed by or on behalf of Gram Sabha is chargeable:
