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 10] [Entire Act] State of Rajasthan - Section Section 17 in Rajasthan Land Revenue Act 1956 17. Commissioners and Additional Commissioner. - The State Government shall appoint in each division a Commissioner and may appoint as many Additional Commissioners as may be necessary in a division or in two or more divisions or parts thereof combined.
