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 166(2)] [Section 166] [Entire Act] State of Rajasthan - Subsection Section 166(2)(ii) in Rajasthan Municipalities Act, 2009 (ii)the carrying out of works in compliance with any order or direction made by any authority under any law for the time being in force;