Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 59] [Entire Act]

State of Rajasthan - Subsection

Section 59(2) in The Ajmer Abolition of Intermediaries and Land Reforms Rules, 1955

(2)The Registrar after registering the Co-operative Farm under Section 48 shall send a copy of the certificate to the Collector for his information. The Collector on receiving a copy of this certificate and the approved bye-laws to the registered address of the Farm.