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 21] [Entire Act] State of Rajasthan - Subsection Section 21(2) in The Rajasthan Holdings (Consolidation and Prevention of Fragmentation) Act, 1954 (2)Any person aggrieved by the re-partition may file a written objection within 20 days of such publication before the Consolidation Officer.
