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 30E] [Entire Act] State of Rajasthan - Subsection Section 30E(b) in The Rajasthan Tenancy (Board Of Revenue) Rules, 1955 (b)The Tehsildar shall inform the owner, when the money is deposited and shall pay the same to him as soon as he requests for it.
