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 152] [Entire Act] State of Rajasthan - Subsection Section 152(3) in Rajasthan Panchayati Raj Rules, 1996 (3)Final bid shall in no case be less than the index rate fixed by the Sub-Registrar of the area on the basis of previous sales of lands for the purpose of stamp duty.
