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 20] [Entire Act] State of Rajasthan - Subsection Section 20(8) in Rajasthan Land Revenue (Allotment of Land in Saline Area) Rules, 2007 (8)The possession of the area under the lease shall be given by the competent authority or his nominee within fifteen days from deposit of lease rent.
