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 1] [Section 20A] [Entire Act] State of Rajasthan - Subsection Section 20A(2) in Rajasthan Land Revenue Act 1956 (2)Every officer so appointed shall be designated as Revenue Appellate Authority and shall, for the exercise of his jurisdiction and the performance of his duties sit, at such place or places, as the State Government may from time to time direct.
