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 260(2)] [Section 260] [Entire Act] State of Rajasthan - Subsection Section 260(2)(b) in Rajasthan Land Revenue Act 1956 (b)all notification delegating such powers and duties shall, until superseded, continue to be operative and to have effect according to their tenor.