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 2] [Section 2] [Entire Act] State of Rajasthan - Subsection Section 2(g) in The Rajasthan Land Reforms and Resumption of Jagirs Act, 1952 (g)'Jagirdar' means any person recognised as a jagirdar under any existing Jagir Law and includes a grantee of jagir land from a jagirdar;
