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(iv) in The Rajasthan Soil and Water Conservation Rules, 1966 (iv)"Beneficiary" means a person declared as such within the meaning of sub-section (ii) of section 2 of the Act and as defined in rule 3 of the said rules.
