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 216] [Entire Act] State of Rajasthan - Subsection Section 216(2) in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955 (2)A revenue appellate authority shall sit at such place or places as the State Government may, from time to time, direct.
