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 41] [Entire Act] State of Rajasthan - Subsection Section 41(ii) in Rajasthan Land Revenue (Land Records) Rules, 1957 (ii)to furnish the Canal Amin with names of estate-holders, etc. which the Amin may require to complete his record and to settle any doubt-ful point by a joint local enquiry.
