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 15] [Entire Act] State of Rajasthan - Subsection Section 15(2) in The Rajasthan Bhoodan Yagna Act, 1954 (2)If the right, title or interest of the donor appears to be defective, the Board may advise the Tehsildar to reject the declaration and the declaration shall be rejected accordingly.
