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 21] [Entire Act] State of Rajasthan - Subsection Section 21(3) in The Rajasthan Land Reforms and Resumption of Jagirs Rules, 1954 (3)The fact of taking over the jagir under this rule shall be forthwith reported to the Government the Jagir Commissioner and the Commissioner of the Division.
