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 32] [Entire Act] State of Rajasthan - Subsection Section 32(2) in The Ajmer Abolition of Intermediaries and Land Reforms Rules, 1955 (2)[ x x x] [Omitted by Revenue (A) Department Notification No.F.I d (6) Rev./A/60, dated 17-4-1961 published in the Rajasthan Gazette, Part IV-C dated 25-5-1961.]
