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 21A] [Entire Act] State of Rajasthan - Subsection Section 21A(iii) in Rajasthan Municipalities Act, 2009 (iii)where number of unreserved seats in a Municipality is five or less than five, only one from such seats shall be determined under this Section; and
