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(xv) in Rajasthan Stamp Act 1998 (xv)"immovable property" includes land,.benefits to arise out of land and things attached to the earth, or permanently fastened: to any thing attached to the earth, but shall not include standing timber, growing crops or grass;
