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 129] [Entire Act] State of Rajasthan - Subsection Section 129(3) in Rajasthan Land Revenue Act 1956 (3)In cases of boundaries of fields where there is not dispute as to such boundaries, action under sub-section (1) and (2) may be taken by the Tehsildar upon an application made to him or otherwise.
