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 35] [Entire Act] State of Rajasthan - Subsection Section 35(i) in The Rajasthan Land Reforms and Resumption of Jagirs Rules, 1954 (i)the prevailing prices of essential commodities as defined in section 2 of the Essential Supplies (Temporary Powers) Act, 1946 (XXIV of 1946);
