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 3] [Entire Act] State of Rajasthan - Section Section 19 in The Rajasthan Land Reforms and Resumption of Jagirs Act, 1952 19. [ Land to be allotted as Khudkasht. [Substituted by Rajasthan Act No. 12 of 2011, dated 1.4.2011.] - Only the land situated within Stage-II of the Indira Gandhi Nahar Pariyojana shall be allotted as Khudkasht under this Chapter.]
