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 97] [Entire Act] State of Rajasthan - Subsection Section 97(e) in The Rajasthan District Boards Act, 1954 (e)the doing of anything whereon expenditure is declared by the State Government or by the Board with the sanction of the State Government to be an appropriate charge on the District Fund.
