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 3] [Entire Act] State of Rajasthan - Subsection Section 3(i) in The Rajasthan Land Development Corporation (Special Loan) Regulations, 1978 (i)Farmers without any valid titles: (Such a situation arise as a result of oral sales, benami sales, sales without permission under the Tenancy Act, etc.);
