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 225] [Entire Act] State of Rajasthan - Subsection Section 225(2) in Rajasthan Land Revenue Act 1956 (2)All tenants and co-tenants of a holding situated beyond an estate are jointly and severally responsible to the State Government for the rent for the time being payable therefore.
