Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 247] [Entire Act]

State of Rajasthan - Subsection

Section 247(iv) in Rajasthan Land Revenue (Land Records) Rules, 1957

(iv)In case any pillar is not situated within the boundaries of any revenue village, the Tehsildar shall make special arrangements for the inspection of such pillar and for the preparation of the prescribed report by the patwari or Inspector as soon as possible after the Kharif harvest inspection.