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 144] [Entire Act] State of Rajasthan - Subsection Section 144(2) in Rajasthan Land Revenue Act 1956 (2)whether, in case there is a prospect of such an increase there are satisfactory reasons for postponing re-settlement;
