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 4] [Entire Act] State of Rajasthan - Subsection Section 4(d) in The Rajasthan Land Revenue (Construction of Buildings in Mandies) Rules, 1959 (d)It shall be lawful for the Committee to convey approval to the plan subject to any change or modifications in the original plans and designs.
