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 27] [Entire Act] State of Rajasthan - Subsection Section 27(f) in The Rajasthan Gram Dan Act, 1971 (f)subject to the provisions of section 28, the Gramdan Kisan shall be entitled to remain in possession of such land, and the Gram Sabha shall not disturb his possession, of the land, except with his consent;
