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 173C] [Entire Act] State of Rajasthan - Subsection Section 173C(1) in Rajasthan Panchayati Raj Rules, 1996 (1)No plot which is intended for residential purpose shall be less than 30 sqr. meters and more than 1000 sqr. meters while being considered for sub-division or reconstitution.
