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 147] [Entire Act] State of Rajasthan - Subsection Section 147(2) in Rajasthan Panchayati Raj Rules, 1996 (2)If it decides not to make the sale, the application shall be rejected and the fact shall be communicated to the applicant. In such case, applicant shall not be entitled to any refund of fee.
