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 19B] [Entire Act] State of Rajasthan - Subsection Section 19B(ii) in The Rajasthan Land Reforms and Resumption of Jagirs Act, 1952 (ii)cancel such allotment if it is found to have been secured by means of fraud or misrepresentation on the part of the allottee.]
