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 21] [Entire Act] State of Rajasthan - Subsection Section 21(d) in Rajasthan Municipalities Act, 2009 (d)in the case of any other seat, such person is an elector for any ward in the Municipality; [* * *] [Deleted 'and' by Act No. 30 of 2015, dated 21.7.2015.]
