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 193] [Entire Act] State of Rajasthan - Subsection Section 193(4) in Rajasthan Land Revenue Act 1956 (4)All decrees passed under sub-section (3) shall be held to be decrees of a Civil Court and shall be open to appeal to the District Judge or the High Court, as the case may be, under the rules applicable to appeals to those courts.
