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 141E] [Entire Act] State of Rajasthan - Subsection Section 141E(ii) in Rajasthan Land Revenue Act 1956 (ii)every such person who fails so to appear or is not so present shall be bound by the results of the survey in the same manner and to the same extent as if the survey were made in his presence.
