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 16] [Entire Act] State of Rajasthan - Subsection Section 16(2) in The Rajasthan Municipalities Accounts Rules, 1963 (2)When expenditure has been incurred which would not be an appropriate charge on the Municipal fund without the sanction of Government.Chapter-II Taxes, Rents and Fees
