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 89] [Entire Act] State of Rajasthan - Subsection Section 89(1) in Rajasthan Land Revenue Act 1956 (1)The right to all minerals, mines and quarries and to all fisheries, navigation and irrigation in and form, a river shall vest in the State Government and the State Government shall, have all powers necessary for the enjoyment of such a right.
