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 195] [Entire Act] State of Rajasthan - Subsection Section 195(1) in Rajasthan Land Revenue Act 1956 (1)At any stage of the application, the Collector may with the sanction of the Board, attach the entire estate and hold it under direct management pending the completion of the partition.
