Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 32] [Entire Act]

State of Rajasthan - Subsection

Section 32(76) in Rajasthan General Clauses Act, 1955

(76)"State grant" shall mean a grant of land or of any interest therein made by the Ruler or the Government of a covenanting State or recognised as having been so made, and shall include every such grant by whatsoever name designated;