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 259] [Entire Act] State of Rajasthan - Subsection Section 259(2) in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955 (2)All rules made under this Act shall be laid for not less than fourteen days before the State-Legislature as soon as possible after they are made.
