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 12] [Entire Act] State of Rajasthan - Subsection Section 12(2) in The Rajasthan Colonisation (Mahi Project Government Lands Allotment and Sale) Rules, 1984 (2)One acre of irrigated land shall be deemed to be equal to two acres of un-command or Barani land.
