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 116] [Entire Act] State of Rajasthan - Subsection Section 116(b) in Rajasthan Panchayati Raj Rules, 1996 (b)the person who has advanced cost for the cultivation of the crop or produce on any land which the cattle has trespassed over and has caused damage to;
