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 149] [Entire Act] State of Rajasthan - Subsection Section 149(1) in Rajasthan Land Revenue Act 1956 (1)Simultaneously with, or soon after the completion of, the economic survey referred to in section 148, the Settlement Officer shall form assessment circles or assessment groups in the district or area under settlement operations.
