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 187] [Entire Act] State of Rajasthan - Subsection Section 187(v) in Rajasthan Land Revenue (Land Records) Rules, 1957 (v)It will be the duty of the Inspector to make corresponding changes in the copy of the village maps kept by the Office Qanungo at the end of each year, neatly and accurately.
