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(e) in Rajasthan Land Revenue Act 1956 (e)the Collector shall get the lots signed in his presence by all the parties or their recognised agents duly authorised in that behalf, and
