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 155] [Entire Act] State of Rajasthan - Subsection Section 155(1) in Rajasthan Land Revenue Act 1956 (1)When rent-rates have been evolved in accordance with sections 152 and 153, the Settlement Officer shall publish his proposals in respect thereof, along with the basis of the rent-rates evolved by him, in such manner as may be prescribed.
