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 37C] [Entire Act] State of Rajasthan - Subsection Section 37C(8) in The Rajasthan Gram Dan Act, 1971 (8)The liabilities of the defunct Gram Sabha shall first be discharged by the liquidator by the sale of land which had remained in the land pool of Gram Sabha and which was not allotted by it.
