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] [Entire Act] State of Rajasthan - Section Section 141P in Rajasthan Land Revenue Act 1956 141P. Penalty for failure to comply with requisition in notice. - Whoever fails to comply with a requisition contained in any notice issued under this Chapter and duly served shall be liable to a fine not exceeding one hundred rupees.
