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 397] [Entire Act] State of Rajasthan - Subsection Section 397(d) in Rajasthan Land Revenue (Land Records) Rules, 1957 (d)Trijunction marks which require renewal must be replaced by stone pillars. Marks requiring repairs should be carefully repaired in such a manner as may be required.
