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 4] [Entire Act] State of Rajasthan - Subsection Section 4(vi) in The Rajasthan Court of Wards Act, 1951 (vi)"state grant" means a grant of land or an interest therein made by the Ruler or the Government of a covenanting State or recognised or declared by Government as having been so made;
