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 71] [Entire Act] State of Rajasthan - Subsection Section 71(2) in Rajasthan Panchayati Raj Rules, 1996 (2)If amount due is not deposited on demand, it shall be recovered as an arrear of land revenue through Collector of the district.
