Legal Document View

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
[Cites 0, Cited by 0] [Section 16(3)] [Section 16] [Entire Act]

State of Rajasthan - Subsection

Section 16(3)(vii) in The Rajasthan Zamindari and Biswedari Abolition Rules, 1959

(vii)Particular of groves, tanks, ponds and embankments of the nature specified in sub-section (2) of Section 6 of the Act which he wishes to continue to belong to and be held by him on the terms and conditions to be settled, if the statement in Form IV pertaining to the same has not already been submitted as required by Rule 9.