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(5) in Rajasthan Land Revenue Act 1956 (5)If any person raises an objection to anything contained in the Wajib-ul-arz or Dastoor Ganwai while it is being read out under sub-section (4), the Settlement Officer shall record and decide such objection and his decision shall be final.
