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 58] [Entire Act] State of Rajasthan - Subsection Section 58(ii) in The Ajmer Abolition of Intermediaries and Land Reforms Rules, 1955 (ii)The Khasra No. and the area of each plot held by each person applying for the registration of the Co-operative Farm.
