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 173] [Entire Act] State of Rajasthan - Subsection Section 173(4) in Rajasthan Panchayati Raj Rules, 1996 (4)Contractor shall vacate the farm and remove the agricultural produce latest by Akshaya Tritya. This fact may be mentioned in the terms of the contract.
