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 32] [Entire Act] State of Rajasthan - Subsection Section 32(2) in The Rajasthan Soil and Water Conservation Act, 1964 (2)On the date specified in the said order, possession of the land shall be deemed to have been delivered by the State Government under clause (a) of sub-section (1).
