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 229] [Entire Act] State of Rajasthan - Subsection Section 229(2) in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955 (2)every revenue court, other than the Board, shall be competent to review any decree, order or judgment passed by such court.Revision
