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 177] [Entire Act] State of Rajasthan - Subsection Section 177(1) in Rajasthan Panchayati Raj Rules, 1996 (1)The execution of work sanctioned under Sub-rule (4), of Rule 176, shall subject to the provisions of this rule, be mainly the responsibility of Panchayat/Panchayat Samiti.
