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 14] [Entire Act] State of Rajasthan - Subsection Section 14(i) in The Rajasthan Holdings (Consolidation and Prevention of Fragmentation) Rules, 1955 (i)if the new holding is of the same market value as the original one, transfer to the new building the entire encumbrance attaching to the original:
