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(vi) in Rajasthan Disposal of Surplus Evacuee Property Rules, 1975 (vi)"Settlement Commissioner" means the Officer so appointed under section 3 of the Displaced Persons (Compensation and Rehabilitation) Act, 1954.
