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 215] [Entire Act] State of Rajasthan - Subsection Section 215(g) in Rajasthan Land Revenue (Land Records) Rules, 1957 (g)If a Patwari does not attend the Tehsil on the day fixed tor disbursement of salaries without sufficient reasons, he should be called upon to explain and be dealt with properly.
