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 201] [Entire Act] State of Rajasthan - Subsection Section 201(3) in Rajasthan Land Revenue Act 1956 (3)The provisions of section 201 shall be applicable as if for the worked "parties" the word "arbitrators" were substituted.
