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 32] [Entire Act] State of Rajasthan - Subsection Section 32(4) in The Rajasthan Land Acquisition Rules, 1956 (4)No declaration shall be made by the State Government under section 6 of the Act unless the agreement under section 41 of the Act has been executed by the company.
