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 37B] [Entire Act] State of Rajasthan - Subsection Section 37B(f) in The Rajasthan Gram Dan Act, 1971 (f)the Tehsildar having jurisdiction shall cause the relevant revenue records to be amended in the prescribed manner.
