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] [Entire Act] State of Rajasthan - Section Section 3A in The Rajasthan Land Acquisition Rules, 1956 3A. Notice under clause (i) of sub-section (5) of section 4. - A notice under clause (i) sub-section (5) of section 4 shall be in Form 1-A.
