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 193] [Entire Act] State of Rajasthan - Subsection Section 193(3) in Rajasthan Land Revenue Act 1956 (3)If the Collector decides to inquire into the merits of the objection, he shall follow the procedure laid down in the Code of Civil Procedure, 1908 (Central Act V of 1908), for the trial of original suits.
