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 1] [Section 20] [Entire Act] State of Rajasthan - Subsection Section 20(4) in Rajasthan Panchayati Raj Act, 1994 (4)Any intimation given under Sub-Section (3) shall be final and irrevocable.
