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 155] [Entire Act] State of Rajasthan - Subsection Section 155(4) in Rajasthan Land Revenue Act 1956 (4)The Settlement Officer shall then submit the proposals, along with the objections received and the orders passed by him thereon, to the Settlement Commissioner.
