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 31] [Entire Act] State of Rajasthan - Subsection Section 31(iv) in The Rajasthan Land Reforms and Acquisition of Land Owners Estates Act, 1963 (iv)in clause (41), after the words "the tenant thereof', the words "including a Malik or a tenant holding from a landowner" shall be inserted, and
