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 42] [Entire Act] State of Rajasthan - Subsection Section 42(b) in The Rajasthan Gram Dan Act, 1971 (b)any fee payable by any person in respect of any instrument transferring his land by way of Gramdan, or by or on behalf of a Gram Sabha under any law relating to the registration of documents for the time being in force.
