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 2] [Entire Act] State of Rajasthan - Subsection Section 2(iv) in The Rajasthan Colonisation (Bhakra Project Government Land Allotment and Sale) Rules, 1955 (iv)"Commanded land" means land shown as such by the Irrigation Department, in their command statement of any particular chak or canal.
