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 14] [Entire Act] State of Rajasthan - Subsection Section 14(b) in Rajasthan Land Revenue (Allotment of Land in Saline Area) Rules, 2007 (b)The lessee may surrender the plot at any time during the lease period after giving one months' notice in writing to the allotting authority.
