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 20A] [Entire Act] State of Rajasthan - Subsection Section 20A(3) in The Rajasthan Imposition of Ceiling on Agricultural Holdings Rules, 1973 (3)A copy of the order of Allotment in Form 17 shall be given to the allottee to serve as a Sanad and a fee of Rs. 5/- shall be recovered therefor.]
