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 7] [Entire Act] State of Rajasthan - Subsection Section 7(7) in The Rajasthan Land Revenue (Partition) Rules, 1957 (7)The costs of the general stamps on the instrument of partition levied under Act 45. of the Schedule 1 of the Indian Stamp Act. 1899:
