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 20] [Entire Act] State of Rajasthan - Subsection Section 20(2) in The Rajasthan Land Reforms and Acquisition of Land Owners Estates Act, 1963 (2)When an appeal is made to the Board under sub-section (1), the appeal shall be heard and decided by a Bench of the Board consisting of two members.
