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 173] [Entire Act] State of Rajasthan - Subsection Section 173(4) in Rajasthan Land Revenue Act 1956 (4)On the date and at the time fixed under sub-section (3), the Settlement Officer shall read out or cause to be read out to the Villagers assembled for the purpose the Wajib-ul-arz or Dastoor Ganwai prepared under sub-section (1).
