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 203] [Entire Act] State of Rajasthan - Subsection Section 203(3) in Rajasthan Land Revenue Act 1956 (3)The State Government shall make rules specifying the items which shall be included in and for determining, the costs of such partitions and the Board shall make rules for determining the mode in which such costs are to be apportioned.
