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 143] [Entire Act] State of Rajasthan - Subsection Section 143(3) in Rajasthan Panchayati Raj Rules, 1996 (3)Any area of 100 sq. yards or more for residential purposes and 200 sq. feet for commercial purposes shall be auctioned as scattered plot.
