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(2) in Rajasthan Land Revenue Act 1956 (2)The provisions of the Arbitration Act, 1940 (Central Act X of 1940), shall apply mutatis mutandis to such agreement and reference to such arbitrators and their appointment and proceedings and to the award made by them.
