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[Cites 0, Cited by 0] [Section 141I] [Entire Act]

State of Rajasthan - Subsection

Section 141I(1) in Rajasthan Land Revenue Act 1956

(1)If in the course of a survey under this Chapter a dispute is found to exist as to the boundaries of any land or premises to be surveyed, an inquiry shall be held by an Assistant Records Officer' authorised in this behalf for the purpose of determining such dispute.