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 142] [Entire Act] State of Rajasthan - Subsection Section 142(2) in Rajasthan Land Revenue Act 1956 (2)Every such district or other local area shall be held to be under Settlement operations from the date of the notification under sub-section (1) unit the issue of another notification declaring such operations to be closed therein.
