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 34] [Entire Act] State of Rajasthan - Subsection Section 34(4) in Rajasthan Urban Land (Certification of Titles) Act, 2016 (4)The procedure to be followed by Tribunal in deciding the appeals filed under the provisions of this Act shall be such as may be prescribed.
