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 217] [Entire Act] State of Rajasthan - Subsection Section 217(4) in Rajasthan Land Revenue Act 1956 (4)When the instrument of partition has been prepared, the Collector shall get the annual registers corrected according and move the Board to get the necessary entries made in the land records.
