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 141F] [Entire Act] State of Rajasthan - Subsection Section 141F(4) in Rajasthan Land Revenue Act 1956 (4)The officer conducting the survey shall also prepare for the abadi area or part thereof under survey a register of all lands and premises therein which have been surveyed.
