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 16] [Entire Act] State of Rajasthan - Subsection Section 16(a) in Rajasthan Land Revenue (Allotment of Land for Agricultural Purposes) Rules, 1970 (a)Panchayat Samiti-Allotment up-to fifty acres shall be made by the Government in the Revenue Department on the recommendation of the Collector.
