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 15] [Entire Act] State of Rajasthan - Subsection Section 15(2) in Rajasthan Land Revenue (Allotment of Land for Agricultural Purposes) Rules, 1970 (2)[ All order to allotment shall be in Form V and a copy of the same together with a trace of the land, shall be given to the allottee.
