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 22] [Entire Act] State of Rajasthan - Subsection Section 22(2) in The Rajasthan Land Reforms and Resumption of Jagirs Rules, 1954 (2)Copies of such list shall be annexed with the reports submitted under rule 21 of sub-rule (3).
