Legal Document View

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
[Cites 0, Cited by 0] [Section 3(6)] [Section 3] [Entire Act]

State of Rajasthan - Subsection

Section 3(6)(g) in The Rajasthan Land Revenue (Duties of Tehsildars and Naib-Tehsildars) Rules, 1958

(g)the case of any estate-holder who may become disqualified under section 8 of the Rajasthan Court of Wards Act, 1951 (Rajasthan Act XXVIII of 1951):