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State of Rajasthan - Section

Section 188 in Rajasthan Land Revenue Act 1956

188. To whom application lies.

- Subject to the provisions of section 189, an application for partition shall lie and be presented to the Collector of the district in which the estate sought to be partitioned is situated:Provided that the Collator may make over any such application for hearing and disposal to a Sub-Divisional Officer or an Assistant Collector sub-ordinate to him, who is for the time being empowered to hear and dispose of such application.