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 16] [Entire Act] State of Rajasthan - Subsection Section 16(4) in The Rajasthan Tenancy (Board Of Revenue) Rules, 1955 (4)That, as far as possible, the interests of the lessee, mortgagee or other encumbrancer, if any, in respect of the land to be exchanged are not prejudiced;
