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 33] [Entire Act]

State of Rajasthan - Subsection

Section 33(2) in The Rajasthan Tenancy (Board Of Revenue) Rules, 1955

(2)If the removal is applied for under ground (c) of Serial No. (5) of the particular, the Sub-Divisional Officer, shall either inspect the site himself, or get it inspected by the Tehsildar, or a Naib-Tehsildar, before passing orders.