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 30] [Entire Act] State of Rajasthan - Subsection Section 30(d) in Rajasthan Tenancy (Government) Rules, 1955 (d)When the crops of the harvest to which the suspended rent have been carried forward the themselves below normal, remission of the suspended amount may be recommended in whole or in part.
