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(4) in Rajasthan Panchayati Raj Rules, 1996 (4)No plot, which was allotted or granted free of cost or at concessional rate by the Panchayat, shall be permitted to be subdivided or reconstituted.
