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 194(3)] [Section 194] [Entire Act] State of Rajasthan - Subsection Section 194(3)(b) in Rajasthan Municipalities Act, 2009 (b)The applicant should have legal possession of the land or building on the date of application on the basis of documents submitted by the applicant: