Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Rajasthan - Subsection

Section 9(1) in The Ajmer Abolition of Intermediaries and Land Reforms Rules, 1955

(1)The State Government, by a notification in the Official Gazette, may transfer the control and management of any common land to a Gram Panchayat to the Guzaredar entitled to receive maintenance allowance under Section 11.