Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Rajasthan - Section

Section 220 in Rajasthan Land Revenue Act 1956

220. Fraudulent or erroneous distribution of revenue.

-When in making partition under this Chapter, the revenue has, owing to fraud or error, been wrongly distributed, the Board may, at any time order such a distribution of the revenue of the original estate over the several estates into which it is divided as, but for the error or fraud, would have been made at the time of partition.