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 48] [Entire Act] State of Rajasthan - Subsection Section 48(1) in The Rajasthan Land Reforms and Resumption of Jagirs Act, 1952 (1)The Government may, be notification in the Rajasthan Gazette, make rules for the purpose of cariying out the provisions of this Act.
