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 210] [Entire Act] State of Rajasthan - Subsection Section 210(2) in Rajasthan Land Revenue Act 1956 (2)Lands held in severally, other than lands referred to in section 209 shall, as far as possible, be allotted to the portion of the co-share or co-sharers holding them.
