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 15] [Entire Act] State of Rajasthan - Subsection Section 15(1) in The Rajasthan Colonisation (Jawai Project Government Lands Allotment and Sale) Rules, 1978 (1)For purposes of computation of area, 1 bigha of irrigated land shall be deemed to be equal to 3 bighas of barani or culture-able fallow land.
