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 36] [Entire Act] State of Rajasthan - Subsection Section 36(a) in The Rajasthan Land Revenue (Payments, Credits, Refunds & Recovery) Rules, 1958 (a)if the defaulter furnishes such security as appears to the officer to be sufficient, order that it be left in the custody of the defaulter, or
