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 18] [Entire Act] State of Rajasthan - Subsection Section 18(a) in The Rajasthan Holdings (Consolidation and Prevention of Fragmentation) Act, 1954 (a)that any land specifically assigned for any common purpose shall cease to be so assigned and any other land shall be assigned in its place;
