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] [Entire Act] State of Rajasthan - Section Section 190 in Rajasthan Land Revenue Act 1956 190. Consolidation of claims. - Where several claimants have brought separate claims for partition of the same estate, all such claims shall be consolidated for the purpose of being tried together as a single claim and shall be disposed of by one judgment.
