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 210] [Entire Act] State of Rajasthan - Subsection Section 210(1) in Rajasthan Land Revenue Act 1956 (1)Land held in common other than lands referred to in section 209, shall be allotted in a manner so as to ensure that each portion gets such part thereof as is proportionate in value to the share or shares constituting it.
