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 20] [Entire Act] State of Rajasthan - Subsection Section 20(1) in The Rajasthan Colonisation (General Colony) Conditions, 1955 (1)Injury to land. - Not to use, cultivate or manage the land in such a way as to make it unfit for agricultural purpose.
