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 145] [Entire Act] State of Rajasthan - Subsection Section 145(1) in Rajasthan Land Revenue Act 1956 (1)shall appoint a Settlement Officer to be incharge of the operations referred to in sub-section (2) of section 142 unless a permanent Settlement Officer shall have been appointed to the district or other local area under such operation, and
