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 200] [Entire Act] State of Rajasthan - Subsection Section 200(f) in Rajasthan Land Revenue Act 1956 (f)when action has been taken under clause (e), the lots shall be accepted if they comply with the terms of the preliminary order and the provisions of law.
