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 208] [Section 2] [Entire Act] State of Rajasthan - Subsection Section 2(u) in Rajasthan Co-operative Societies Act, 2001 (u)"Revenue Appellate Authority" means the officer appointed or designated as such authority under section 20 A of the Rajasthan Land Revenue Act, 1956 (Act No. 15 of 1956);
