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 67] [Entire Act] State of Rajasthan - Subsection Section 67(ii) in Rajasthan Land Revenue (Land Records) Rules, 1957 (ii)In respect of plots which, though not physically divided on the spot, are composed of portions which fall under different classes of tenures separate entries should be made.
