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 36(2)] [Section 36] [Entire Act] State of Rajasthan - Subsection Section 36(2)(e) in The Rajasthan Zamindari and Biswedari Abolition Act, 1959 (e)providing the manner for holding inquiries under this Act and for the service of orders and notices made and issued thereunder,