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 3] [Section 15] [Entire Act] State of Rajasthan - Subsection Section 15(1) in Rajasthan Land Revenue Act 1956 (1)For the purposes of the revenue and general administration of the State, the whole of the State shall consist of as many division and districts as the State Government may deem fit.
