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[Cites 0, Cited by 0] [Section 216(1)] [Section 216] [Entire Act]

State of Rajasthan - Subsection

Section 216(1)(d) in Rajasthan Land Revenue Act 1956

(d)the rights and obligations of each co-sharer or of the several co-sharers, as the case may be, to get separate possession over the portion marked out as aforesaid for him or for them jointly.