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 257B] [Entire Act] State of Rajasthan - Subsection Section 257B(5) in Rajasthan Land Revenue Act 1956 (5)No appeal or reference shall lie from an order of a revenue officer passed in proceedings taken under this chapter for the recovery of sums of money referred to in sections 256 and 257.
