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] [Entire Act] State of Rajasthan - Section Section 131 in The Rajasthan Revenue Courts Manual, 1956 131. Judgment not to be delayed. - A judgment shall be delivered within a reasonable time after the close of the case which shall not ordinarily,exceed one month.
