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 19] [Entire Act] State of Rajasthan - Subsection Section 19(c) in The Rajasthan Land Reforms and Acquisition of Land Owners Estates Rules, 1964 (c)require the landowner to produce any register, record, document or other evidence as may be in his possession or power, and
