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 33] [Entire Act] State of Rajasthan - Subsection Section 33(2) in Rajasthan Urban Land (Certification of Titles) Act, 2016 (2)The appeal shall be filed in such manner and be in such form and be accompanied by such fees and documents as may be prescribed.
