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 25] [Entire Act] State of Rajasthan - Subsection Section 25(4) in Rajasthan Fisheries Rules, 1958 (4)No request from the lessee shall be entertained regarding the rise, or fall in the level of the said Tank. The Lessee shall not prevent / any person concern department entitled to use the water from the Tank either for drinking purpose.
