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 76(4)] [Section 76] [Entire Act] State of Rajasthan - Subsection Section 76(4)(a) in The Rajasthan Municipalities (Election) Rules, 1994 (a)"Premises" means any land, building or part of a building and includes a hut, shed or other structure or any part thereof;