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 86] [Entire Act] State of Rajasthan - Subsection Section 86(1) in Rajasthan Land Revenue Act 1956 (1)The Board, of its own motion or on the application of a party to a suit or other proceeding, may review and may rescind, after or confirm any order made by itself or by any of its members.
