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 231] [Entire Act] State of Rajasthan - Subsection Section 231(2) in Rajasthan Land Revenue Act 1956 (2)On the liquidation of the arrear, the land shall be released and the surplus received, if any, shall be made over to the defaulter or his legal representative.
