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 1] [Section 133] [Entire Act] State of Rajasthan - Subsection Section 133(2) in Rajasthan Land Revenue Act 1956 (2)If such person is a minor or otherwise disqualified, the guardian or other person who has charge of such person's property shall make such report.
