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 121(1)] [Section 121] [Entire Act] State of Rajasthan - Subsection Section 121(1)(g) in Rajasthan Land Revenue Act 1956 (g)the case of a person other than a khatedar tenant, the number of years during which he has held the land then in his possession, and