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 213 in Rajasthan Land Revenue Act 1956

213. Places of worship and cremation or burial grounds.

- Places of worship and cremation or burial grounds held in common before the partition shall continue to be so held, unless the persons holding them otherwise decided by an agreement, which shall be filed with the record.