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 72] [Entire Act] State of Rajasthan - Subsection Section 72(ii) in Rajasthan Land Revenue (Land Records) Rules, 1957 (ii)For land held as 'Khud kasht' or 'Havala' by an estate holder, the word 'Khudkasht' or 'Havala' may be entered in place of tenure.
