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 16(3)] [Section 16] [Entire Act] State of Rajasthan - Subsection Section 16(3)(e) in The Rajasthan Land Reforms and Acquisition of Land Owners Estates Rules, 1964 (e)Other landless person and agricultural laborer residing in the village in which the land vested is situated.