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 141Q] [Entire Act] State of Rajasthan - Subsection Section 141Q(2) in Rajasthan Land Revenue Act 1956 (2)Certified copies of, or of extracts from such maps, registers and documents shall be granted on payment of such copying fees and in such manner as the State Government prescribe.
