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 168 in Rajasthan Land Revenue Act 1956 168. Option to tenant to refuse rent determined. - Any tenant for whose holding rent has been determined by order of the Settlement Officer under section 167 may, within thirty days from the date of such order, refuse in writing to accept the rent determined.
