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 22] [Entire Act] State of Rajasthan - Subsection Section 22(3) in The Rajasthan Bhoodan Yagna Act, 1954 (3)On receipt of such list, the Tehsildar shall cause action to be taken in accordance with Section 15 in respect of the lands described in the list.
