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 2] [Section 15] [Entire Act] State of Rajasthan - Subsection Section 15(5) in Rajasthan Land Revenue Act 1956 (5)The State Government shall define the limits of each division, district, sub-division, tehsil or sub-tehsil constituted under this section.
