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] [Entire Act] State of Rajasthan - Section Section 29 in The Rajasthan Land Revenue (Survey, Record & Settlement) (Government) Rules, 1957 29. The Settlement Officer shall study thoroughly the existing rent-rate or assessment reports of the area concerned.
