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 316] [Entire Act] State of Rajasthan - Subsection Section 316(2) in Rajasthan Panchayati Raj Rules, 1996 (2)Where no such building as is referred to in Sub-rule (1) is available, a suitable building for the purpose may be taken on rent.
