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 78] [Entire Act] State of Rajasthan - Subsection Section 78(a) in Rajasthan Land Revenue Act 1956 (a)to the Collector or Land Records Officer or Settlement Officer after the expiration of thirty days from the date of the order to which objection is made; or
