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 1] [Section 2] [Entire Act] State of Rajasthan - Subsection Section 2(m) in Rajasthan Co-operative Societies Act, 1965 (m)"Revenue Appellate Authority" means the officer appointed or designated as such authority under section 20A of the Rajasthan Land Revenue Act, 1956;
