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 59] [Entire Act] State of Rajasthan - Subsection Section 59(4) in Rajasthan Land Revenue Act 1956 (4)if the Revenue Court or officer so directs, for reasons to be recorded in writing, by sending the summons to the person named therein, either in addition to or in substitution of, any other mode of service, by post under a registered cover.
