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 33] [Entire Act] State of Rajasthan - Subsection Section 33(xiii) in Rajasthan Panchayati Raj Rules, 1996 (xiii)Arrange to issue demand notices and attachment warrants for timely recovery of Panchayat dues and ensuring proper execution through Committee of panchas assisted by Secretary.
