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] [Section 4] [Entire Act]

State of Rajasthan - Subsection

Section 4(1) in The Rajasthan Land Revenue (Partition) Rules, 1957

(1)In making an estimate of the value, the Collector shall bear in mind that the object of valuation is not to arrive at the State value of the land, but to make a just estimate of the value of plots relatively to one and other.