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 1] [Section 2] [Entire Act] State of Rajasthan - Subsection Section 2(6) in The Rajasthan Lands and Buildings Tax Act, 1964 (6)"legal representative" shall have the meaning assigned to it in the Code of Civil Procedure, 1908 (Central Act V of 1908);
