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 41] [Entire Act]

State of Rajasthan - Subsection

Section 41(2) in The Rajasthan Land Revenue (Payments, Credits, Refunds & Recovery) Rules, 1958

(2)The sums so levied shall be sent to the treasury to be credited to the funds to the local authority by which the pound is maintained or made over to the pound keeper concerned.