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 8] [Entire Act] State of Rajasthan - Subsection Section 8(2) in Rajasthan Land Revenue (Allotment of Land for Agricultural Purposes) Rules, 1970 (2)All applications for allotment shall be verified as a plaint under the Code of Civil Procedure, 1908 (Central Act of 1908).
