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 163] [Entire Act] State of Rajasthan - Subsection Section 163(1) in Rajasthan Panchayati Raj Rules, 1996 (1)Panchayat shall not below any use of Abadi land free of charge, and shall charge lease rent for temporary use of land in religious fairs, cattle fairs, festivals, market area, open places.
