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 76] [Entire Act] State of Rajasthan - Subsection Section 76(2) in The Ajmer Abolition of Intermediaries and Land Reforms Rules, 1955 (2)No order shall be varied or revised unless notice has been given to the parties interested to appear and be heard.
