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(a) in Rajasthan Panchayati Raj Rules, 1996 (a)the cultivator or occupier of any land which the cattle has trespassed over and has caused damage to or any crop or produce therein;
