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 12] [Entire Act] State of Rajasthan - Subsection Section 12(1) in Rajasthan Land Revenue Act 1956 (1)If in any case it appears to a Bench that any such question as is referred to in section 11 is of public importance and that it is expedient to obtain the opinion of the High Court thereon, the Bench may refer the question to that Court,
