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 224] [Entire Act] State of Rajasthan - Subsection Section 224(2) in Rajasthan Land Revenue Act 1956 (2)The rents, profits and produce of such estate or holding shall not be applied in satisfaction of a decree or order of any civil or Revenue Court, until all arrears of the revenue or rent due in respect thereof have been paid.
