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] [Entire Act] State of Rajasthan - Section Section 127 in Rajasthan Panchayati Raj Rules, 1996 127. Receipt to be given to the buyer. - If the cattle are auctioned the buyer shall be given a receipt in Form No. XIX duly signed by the Sarpanch of the Panchayat.
