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 200] [Entire Act] State of Rajasthan - Subsection Section 200(c) in Rajasthan Land Revenue Act 1956 (c)the Patwari shall be directed to give them all necessary assistance in carrying out the partition in accordance with the terms of the preliminary order and preparing records of lots for production before the Collector,
