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 60] [Entire Act] State of Rajasthan - Subsection Section 60(4) in The Rajasthan Tenancy (Board Of Revenue) Rules, 1955 (4)In the case of land held directly from the State Government the notice by the Tehsildar shall be in Form U(1).
