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 42] [Entire Act] State of Rajasthan - Subsection Section 42(2) in The Rajasthan Irrigation and Drainage Act, 1954 (2)Thereupon so much of the said river, stream or drainage channel as is comprised within such limits, shall be held to be a drainage, work, as defined in section 3.
