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 50] [Entire Act] State of Rajasthan - Subsection Section 50(1) in Rajasthan Public Trust Act, 1959 (1)Any person, aggrieved by the decision of the Assistant Commissioner under Section 49, may, within ninety days from the date of the decision, apply to the Court to act (sic) aside such decision.
