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 129] [Entire Act] State of Rajasthan - Subsection Section 129(2) in The Rajasthan District Boards Act, 1954 (2)When the District Magistrate or such other officer as aforesaid is a member of the Board, the appeal shall lie to the Commissioner.
