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 96] [Entire Act] State of Rajasthan - Subsection Section 96(1) in Rajasthan Land Revenue Act 1956 (1)The State Government may, by notification in the Official Gazette, fix, and may from time to time similarly revise, the rates of premium to be charged of Nazul and other lands within the "abadi" area.
