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] [Entire Act] State of Rajasthan - Section Section 171 in The Rajasthan Law And Judicial Department Manual, 1952 171. Officer-in-charge of Execution Department. - In every district, a senior Assistant Collector at headquarters should be placed in-charge of the work.
