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 224] [Entire Act] State of Rajasthan - Subsection Section 224(1) in Rajasthan Land Revenue Act 1956 (1)The revenue or rent assessed on every estate or holding shall be the first charge thereon and on the rents, profits or produce thereof.
