Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 3] [Entire Act]

State of Rajasthan - Subsection

Section 3(c) in The Rajasthan Land Reforms and Acquisition of Land Owners Estates Rules, 1964

(c)issue a notice, in form 'A', to every landowner permanently residing in his district requiring him to furnish a statement in form B, of the rental income from his estate.