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 8] [Entire Act] State of Rajasthan - Subsection Section 8(vii) in The Rajasthan Holdings (Consolidation and Prevention of Fragmentation) Rules, 1955 (vii)such other papers as may be considered expedient by the Settlement Officer (Consolidation) in this behalf.
