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 88] [Entire Act] State of Rajasthan - Subsection Section 88(4) in Rajasthan Land Revenue Act 1956 (4)Every person shall be deemed to have had due notice of an inquiry or order under this section, if notice thereof has been given in accordance with the provisions of this Act or the Rules made thereunder.
