Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Rajasthan - Section

Section 19 in The Rajasthan Tenancy (Board Of Revenue) Rules, 1955

19. Division of holding in a suit decreed on the basis of agreement.

- If during pendency of a suit for division of holding the co-tenants in the suit come to an agreement the suit shall be decreed as per terms of the agreement.Division of Holding by Decree or Order of Competent Court in a Suit