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 32 in The Rajasthan Land Revenue (Survey, Record & Settlement) (Government) Rules, 1957 32. The Settlement Officer shall, while proceeding under section 163 considered each well as a separate unit and shall prepare a statement in form No. 8.
