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 66] [Entire Act] State of Rajasthan - Subsection Section 66(2) in Rajasthan Land Revenue Act 1956 (2)An order under sub-section (1) awarding costs to a party other than the State Government shall be executable as if it were a decree for money passed by a Revenue Court.
