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] [Entire Act] State of Rajasthan - Section Section 186 in Rajasthan Land Revenue Act 1956 186. Persons entitled to claim partition. (1)Every co-sharer of a partible estate may claim partition of his share in such estate.(2)Any number of co-sharers may join in such claim.
