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 43(3)] [Section 43] [Entire Act] State of Rajasthan - Subsection Section 43(3)(i) in The Rajasthan Gram Dan Act, 1971 (i)that any tax, fee or other sum due to the Panchayat shall be payable to the Gram Sabha;