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(c) in The Rajasthan Public Trust Rules, 1962 (c)acquire any immovable property exceeding Rs. 2.000/- in value without sanction of the Devasthan Commissioner:
