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 37C] [Entire Act] State of Rajasthan - Subsection Section 37C(2) in The Rajasthan Gram Dan Act, 1971 (2)All dues payable to the Gram Sabha before such declaration will be recoverable by the State Government as arrears of land revenue.
