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 7] [Entire Act] State of Rajasthan - Subsection Section 7(2) in Rajasthan Land Revenue Act 1956 (2)The Registrar and other officers appointed under sub-section (1) shall, subject to the general or special orders of the State Government, exercise such powers and discharge such functions as the Board may direct.
