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 191] [Entire Act] State of Rajasthan - Subsection Section 191(2) in Rajasthan Land Revenue Act 1956 (2)No estate shall he so partitioned as to result in one or more estates of less than such area, as may be prescribed.
