Legal Document View

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
[Cites 0, Cited by 0] [Section 39(2)] [Section 39] [Entire Act]

State of Rajasthan - Subsection

Section 39(2)(c) in The Rajasthan Land Revenue (Survey, Record & Settlement) (Government) Rules, 1957

(c)in the case of Chahi land, the quality and quantity of water, the stability or otherwise of the well, the depth to water frequency of irrigation and double cropping, the nature of the crops grown and the other factors mentioned in section 163 of the Act: