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 165] [Entire Act] State of Rajasthan - Subsection Section 165(iii) in Rajasthan Land Revenue (Land Records) Rules, 1957 (iii)In lieu of soil entries, state the purpose to which the land is applied, e.g. Sarai. Dak-Bungalow, camping ground, canal etc.
