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 201] [Entire Act] State of Rajasthan - Subsection Section 201(1) in Rajasthan Land Revenue Act 1956 (1)If the parties agree to appoint and do appoint arbitrators for the purpose of making the partition, the Collector shall refer the partition to their appointment.
