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 141B] [Entire Act] State of Rajasthan - Subsection Section 141B(4) in Rajasthan Land Revenue Act 1956 (4)Where no local authority is directed to be incharge of any survey ordered under Sub section (1), the Collector of the district shall be in charge of such survey.
