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 35] [Entire Act] State of Rajasthan - Subsection Section 35(27) in The Rajasthan Small Causes Courts Ordinance, 1950 (27)a suit to compel a refund by a person to whom an executor or administrator has paid legacy or distributed assets;
