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 19] [Entire Act] State of Maharashtra - Subsection Section 19(2) in The Hyderabad (Abolition of Jagirs) Regulation, 1358 Fasli (2)The terms on which such persons shall be employed in Government service shall be prescribed by rules made under this Regulation.
