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] [Entire Act] State of Rajasthan - Section Section 42 in The Rajasthan Municipalities Accounts Rules, 1963 42. Preparation and sanction of plans and estimates. - Plans and estimates shall be prepared and sanctioned as provided in the rule framed under section 297 (1) of the Act.
