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 1] [Entire Act] State of Rajasthan - Section Section 202 in Rajasthan Land Revenue Act 1956 202. Court when to make partition itself. - In case of disagreement among the parties to make the partition themselves or to appoint arbitrators for the purpose or when arbitration has been superseded or the award has been set aside, the Collector shall decide to make the partition himself.
