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 2] [Entire Act] State of Rajasthan - Subsection Section 2(ii) in The Rajasthan Colonisation (Mahi Project Government Lands Allotment and Sale) Rules, 1984 (ii)"Allotting Authority" means the Collector as defined in clause (i) of Section 2 of the Act;
