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 141A] [Entire Act] State of Rajasthan - Subsection Section 141A(d) in Rajasthan Land Revenue Act 1956 (d)"premises" means any land or building described as such in any record prepared under this Chapter or in any other previously existing record; and
