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 17] [Entire Act] State of Rajasthan - Subsection Section 17(2) in The Rajasthan Colonisation (General Colony) Conditions, 1955 (2)Against injury to reserved rights. - Not to do or suffer to be done any act inconsistent with or injurious to any of the rights excepted and reserved to the Government.
