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 19] [Entire Act] State of Rajasthan - Section Section 6 in Rajasthan Land Revenue Act 1956 6. Place of Sitting. - The headquarters of the Board of Revenue shall be at Ajmer but, subject to the general or special orders of the State Government, it shall be lawful for the Board to sit at any place within its jurisdiction
