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 1] [Section 3] [Entire Act] State of Rajasthan - Subsection Section 3(g) in Rajasthan Scheduled Debtors (Liquidation of Indebtedness) Act, 1976 (g)any sum recoverable as a public demand or arrears of land revenue under any law for the time being in force.
