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] [Entire Act] State of Rajasthan - Section Section 199 in Rajasthan Land Revenue Act 1956 199. Partition by whom to be made. - When the preliminary order for partition has been made the Collector shall allow the parties to make the partition themselves or appoint arbitrators for the purpose.
