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 160] [Entire Act] State of Rajasthan - Subsection Section 160(iii) in The Rajasthan Revenue Courts Manual, 1956 (iii)where the service has been effected by affixation under Order V. rule 17, declaration by such court, whether the service is sufficient or not.
