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 164] [Entire Act] State of Rajasthan - Subsection Section 164(4) in Rajasthan Land Revenue Act 1956 (4)When all the assessment parchas have been distributed in the manner laid down in and under sub-section (3), the Settle-ment Officer shall issue a proclamation inviting objections thereto, if any.
