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 24] [Entire Act] State of Rajasthan - Subsection Section 24(9) in Rajasthan Land Revenue Act 1956 (9)all Officers specially appointed for any local area under Chapter VII shall be sub-ordinate to the Land Records Officer, or under Chapter VIII to the Settlement Officer, for such area.
