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 3] [Section 75] [Entire Act] State of Rajasthan - Subsection Section 75(b) in Rajasthan Land Revenue Act 1956 (b)to the revenue appellate authority from an original order passed by an Assistant Collector or a Sub-Divisional Officer or a Collector in matters not connected with settlement.
