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 164] [Entire Act] State of Rajasthan - Subsection Section 164(1) in Rajasthan Land Revenue Act 1956 (1)When rents have been assessed as hereinbefore provided, the Settlement Officer shall cause assessment parchas to be prepared for all holding in the district or other area under settlement operation.
