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] [Entire Act] State of Rajasthan - Section Section 208 in Rajasthan Land Revenue Act 1956 208. Division of tenant's holding. - In making partition the division of tenant's holding shall, as far as possible, be avoided and where such division is unavoidable, the rent of each holding shall be distributed over the part divided off.
