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] [Entire Act] State of Rajasthan - Section Section 3 in The Rajasthan Holdings (Consolidation and Prevention of Fragmentation) Act, 1954 3. Determination of notified area. - The State Government may, after such inquiry as it deems fit, specify any area as notified area for the purposes of this Chapter.
