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 65 in The Rajasthan Tenancy (Board Of Revenue) Rules, 1955 65. Every application under Section 180 shall be verified as a pleading in accordance with Rule 15 of Order VI of the Code of Civil Procedure (No. V of 1908).
