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 165] [Entire Act] State of Rajasthan - Subsection Section 165(5) in Rajasthan Land Revenue Act 1956 (5)An order stopping the recovery of rents in kind under this section shall be passed only if such rents for the Kharif harvest of the year in which it is passed have not been realised.
