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 10] [Entire Act] State of Rajasthan - Section Section 17 in Rajasthan Tenancy (Government) Rules, 1955 17. The value of any building, wells, etc. on the land should also be similarly collected.
