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 191] [Entire Act] State of Rajasthan - Subsection Section 191(1) in Rajasthan Panchayati Raj Rules, 1996 (1)When a tender is accepted, a deed of agreement in Form No. XXVI with such variation as the circumstances of the case may require, will be executed by the person whose tender is accepted.
