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 22] [Entire Act] State of Rajasthan - Subsection Section 22(5) in The Rajasthan Zamindari and Biswedari Abolition Rules, 1959 (5)The intermediary will also be entitled to have a like bond taken by the Collector from the persons referred to in sub-rule (3) of this rule.
