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 64] [Entire Act] State of Rajasthan - Subsection Section 64(6) in The Rajasthan Urban Improvement Act, 1959 (6)An award which has not been set aside by the State Government under clause (b) of sub-section (5) shall be final and shall not be questioned in any court.
