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 161] [Entire Act] State of Rajasthan - Subsection Section 161(2) in The Rajasthan District Boards Act, 1954 (2)If the sum charged is not paid, the Director of Local Bodies may make an order directing the person having the custody of the District Fund to pay the expenses from such fund.
