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 27] [Entire Act] State of Rajasthan - Subsection Section 27(dd) in The Rajasthan Gram Dan Act, 1971 (dd)[ land allotted by the Gram Sabha shall be cultivated personally by the Gramdan Kisan or by a member of his family.] [Inserted by Rajasthan Act No. 19 of 1984.]
