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 10] [Entire Act] State of Rajasthan - Subsection Section 10(3) in Rajasthan Land Revenue Act 1956 (3)Every order made or act done under subsection (1) or in accordance, with the distribution or division made under sub-section (2), shall be deemed to be the order or act, as the case may be, of the Board.
