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 7] [Entire Act] State of Rajasthan - Section Section 34 in Rajasthan Municipalities Act, 2009 34. Finality of orders and decision. - The decision of the High Court on an appeal under Section 32, and, only subject to such decision, the order of the District Judge under Section 31 shall be final and conclusive.
