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 184] [Entire Act] State of Rajasthan - Subsection Section 184(d) in Rajasthan Municipalities Act, 2009 (d)the fixing of time limit for execution of work and imposing of such conditions in this respect as the Municipality may consider appropriate;
