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 6] [Entire Act] State of Rajasthan - Subsection Section 6(2) in The Rajasthan Land Tax Act, 1985 (2)The Assessing Authority shall, on being satisfied that the land-holder making application and payment of registration fee may be registered, issue a certificate of registration to such land-holder in the form prescribed.
