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 3] [Entire Act] State of Rajasthan - Subsection Section 3(ii) in Rajasthan Urban Land (Certification of Titles) Act, 2016 (ii)"agriculture" means agriculture as defined in clause (2) of section 5 of the Rajasthan Tenancy Act, 1955 (Act No. 3 of 1955);
