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 129] [Entire Act] State of Rajasthan - Subsection Section 129(4) in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955 (4)A revision shall lie to the Board from an appellate order of the revenue appellate authority and the Board may pass such orders in the case it thinks fit.
