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 31] [Entire Act] State of Rajasthan - Subsection Section 31(3) in The Rajasthan Gram Dan Act, 1971 (3)The Gram Sabha shall be liable to pay the rent, cesses or any other taxes to the State Government on any land of the State Government cultivated or utilised as aforesaid or fixed in accordance with the provisions of any law.
