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] [Entire Act] State of Rajasthan - Section Section 258 in Rajasthan Land Revenue Act 1956 258. Recovery of costs, etc. - All rates, costs, charges, fee, fines, penalties and other moneys payable to Government under this Act shall be recoverable as arrears of revenue.
