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 The Rajasthan Land Reforms and Resumption of Jagirs Rules, 1954 (4)In holding enquiries under this rule the procedure laid down in rules 23 to 28 shall, mutatis mutandis apply.
