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 237] [Entire Act] State of Rajasthan - Subsection Section 237(2) in Rajasthan Land Revenue Act 1956 (2)Sums of money recoverable as arrears of revenue or rent but not due in respect of any specific land, may be recovered by process under this section against any immovable property of the defaulter.
