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 112] [Entire Act] State of Rajasthan - Subsection Section 112(3) in Rajasthan Panchayati Raj Rules, 1996 (3)If the objection is allowed, the property attached shall be realised from attachment or, if it has been sold under Rule Ill, the sale proceeds thereof shall be paid to the objector.
