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] [Entire Act] State of Rajasthan - Subsection Section 76(3) in Rajasthan Panchayati Raj Rules, 1996 (3)The Panchayat shall hear any objections that may be made within the said period and the assessment list shall be amended, if necessary and signed by the Sarpanch.
