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 158] [Entire Act] State of Rajasthan - Subsection Section 158(i) in Rajasthan Land Revenue (Land Records) Rules, 1957 (i)At least 25% of the Khatauni (tenants) holding should be read out on the spot in the presence of the assembled tenants and right holders:
