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 164] [Entire Act] State of Rajasthan - Subsection Section 164(3) in Rajasthan Land Revenue Act 1956 (3)Every parcha so prepared shall be made over to the tenant concerned and a copy thereof shall be supplied to the land-hold concerned, if any, in the prescribed manner.
