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 18] [Entire Act] State of Rajasthan - Subsection Section 18(iii) in The Rajasthan Land Reforms and Resumption of Jagirs Rules, 1954 (iii)be deemed, for all purposes of the Act and these rules, to be the Jagir Commissioner in respect of such matters and cases, and
