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] [Entire Act] State of Rajasthan - Section Section 177A in Rajasthan Land Revenue (Land Records) Rules, 1957 177A. Appeals. - Appeals will be regulated by the provisions of the Rajasthan Civil Services (Classification, Control and Appeal) Rules, 1958.
