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 219] [Entire Act] State of Rajasthan - Subsection Section 219(2) in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955 (2)In conferring powers under this section, the State Government may empower persons by name or classes of officers generally by their official designations.
