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 11] [Entire Act] State of Rajasthan - Section Section 22 in Rajasthan Land Revenue Act 1956 22. Notification of appointments. - All appointments made under sections 17 to 21 shall be notified in the Official Gazette, provided that it shall not be necessary so to notify the appointment of Naib-Tehsilars.C. Powers (Section 23 to 29)
