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 17] [Entire Act] State of Rajasthan - Subsection Section 17(1) in Rajasthan Panchayati Raj Rules, 1996 (1)Sarpanch/Up-Sarpanch or Panchas or Secretary as the case may be, shall place their comments for consideration of Gram Sabha.
