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 183] [Entire Act] State of Rajasthan - Subsection Section 183(2) in Rajasthan Land Revenue Act 1956 (2)The Settlement Officer shall thereupon proceed to frame his modified proposals in the prescribed manner and the provision of section 155 and 156 shall apply thereto.
