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 26] [Entire Act] State of Rajasthan - Subsection Section 26(5) in The Rajasthan Gram Dan Act, 1971 (5)[] [Renumbered by Rajasthan Act No. 19 of 1984.] The decision of the Gramdan Board shall be final and binding on the parties.
