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 59 in The Rajasthan Tenancy (Board Of Revenue) Rules, 1955 59. Verification of application. - An application referred to in Rule 58 shall be signed by the applicant in the same as a plaint.
