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 1] [Section 162] [Entire Act] State of Rajasthan - Subsection Section 162(5) in Rajasthan Municipalities Act, 2009 (5)No modification of the Plan shall be made under this Section until and unless it is finally approved by the State Government.
