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 59A] [Entire Act] State of Rajasthan - Subsection Section 59A(iii) in Rajasthan Stamp Rules, 1955 (iii)[ the instrument of lease shall fully and truly set forth the amount of money paid or likely to be paid as development charges :] [Inserted by Notification dated 24-4-1991 (25-4-1991).]
