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 141R] [Entire Act] State of Rajasthan - Subsection Section 141R(v) in Rajasthan Land Revenue Act 1956 (v)generally for the proper performance of all things to be done thereunder and the carrying out of the purposes and provisions thereof.