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 157] [Entire Act] State of Rajasthan - Subsection Section 157(4) in Rajasthan Municipalities Act, 2009 (4)The elected members shall be chosen in such manner as may be prescribed in the rules framed in this behalf by the Government.
