Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 173B] [Entire Act]

State of Rajasthan - Subsection

Section 173B(1) in Rajasthan Panchayati Raj Rules, 1996

(1)Any person who intends to sub-divide or reconstitute his plot or plots situated in abadi area of a village, shall obtain permission of the Officer or Authority authorised by the State Government. Application for permission shall be made in Form LI.