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 19] [Entire Act] State of Rajasthan - Subsection Section 19(3) in The Rajasthan Zamindari and Biswedari Abolition Rules, 1959 (3)If the intermediary submits any objection in response to such notice, it shall be decided by the Collector within two months from the date of its receipt.
