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] [Entire Act] State of Rajasthan - Subsection Section 43(2) in Rajasthan Panchayati Raj Act, 1994 (2)A petition presented under Sub-Section (1) shall be heard and disposed of in the prescribed manner and the decision of the Judge thereon shall be final.
