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 9] [Entire Act] State of Rajasthan - Subsection Section 9(2) in The Rajasthan Zamindari and Biswedari Abolition Act, 1959 (2)The Collector shall, after holding, in the prescribed manner, such inquiry as he considers necessary, make such order in the matter as he deems fit.
