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 26] [Entire Act] State of Rajasthan - Subsection Section 26(2) in The Rajasthan Tenancy (Board Of Revenue) Rules, 1955 (2)Alongwith the application, the applicant shall also file an extract from the khatauni in regard to the holding on or affecting which the improvement has been made.
