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 12] [Entire Act] State of Rajasthan - Subsection Section 12(2) in Rajasthan Land Revenue Act 1956 (2)The High Court may, after such hearing as it thinks fit, record its opinion on the question so referred and the decision of the case shall be in conformity with such opinion.
