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 77] [Entire Act] State of Rajasthan - Subsection Section 77(v) in Rajasthan Land Revenue (Land Records) Rules, 1957 (v)In case of a tank it should also be specified whether the taiik is having an Ayacut less than 100 acres or has an Ayacut of 100 acres and more.
