Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 174] [Entire Act]

State of Rajasthan - Subsection

Section 174(4) in Rajasthan Panchayati Raj Rules, 1996

(4)Only those works may be taken up whose size, cost and nature are such that they may be implemented at the local level, and labour intensive and cost effective and do not involving high level of technical inputs.