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 199] [Entire Act] State of Rajasthan - Subsection Section 199(ii) in Rajasthan Panchayati Raj Rules, 1996 (ii)That Panchayat has obtained the approval of Gram sabha for transferring un-utilised budget of previously sanctioned works for new works in lieu of un-spent balances during the year,
