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 16] [Entire Act] State of Rajasthan - Subsection Section 16(1) in The Rajasthan Tenancy (Board Of Revenue) Rules, 1955 (1)That the land, which the applicant receives, is, as near as may be, equal value to, and of the same quality as, this land which he gives in exchange;
