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 72] [Entire Act] State of Rajasthan - Subsection Section 72(2) in Rajasthan Panchayati Raj Rules, 1996 (2)Procedure for imposition of taxes as provided in Rules 58 to 60 shall be followed except that prior sanction of the Government shall not be required.Building Tax
