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 173H] [Entire Act] State of Rajasthan - Subsection Section 173H(b) in Rajasthan Panchayati Raj Rules, 1996 (b)"application" means a completed application submitted to the Authority or Officer concerned, along with required documents and charges, if any;
