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 17] [Entire Act] State of Rajasthan - Subsection Section 17(6) in The Rajasthan Zamindari and Biswedari Abolition Rules, 1959 (6)If the rents have not been agreed upon, take action in accordance with clause 3 of the Schedule to the Act.
