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 354] [Entire Act] State of Rajasthan - Subsection Section 354(b) in Rules of the High Court of Judicature for Rajasthan, 1952 (b)owns immovable property within the State of Rajasthan of the value of not less than Rs. 3,000; or
