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 10] [Entire Act] State of Rajasthan - Subsection Section 10(4) in The Rajasthan Gram Dan Act, 1971 (4)A declaration which the Chairman has by order refused to confirm under sub-section (1) shall, unless such declaration is con-finned in appeal under sub-section (2), be of no affect.
