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 338] [Entire Act] State of Rajasthan - Subsection Section 338(b) in Rajasthan Land Revenue (Land Records) Rules, 1957 (b)In case of Patwaris appointed conditionally, the condition laid down should be given in detail in the same column.
