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 6] [Entire Act] State of Rajasthan - Section Section 21 in Rajasthan Land Revenue Act 1956 21. Appointment ex-officio. - Any appointment section 17 or section 18 or section 19 or section 20 or section 203-A may be made by virtue of office.
