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 4] [Entire Act] State of Rajasthan - Subsection Section 4(i) in Rajasthan Relief of Agricultural Indebtedness Act, 1957 (i)any liability arising between mortgagor and mortgagee in respect of land revenue of the mortgaged property which has been paid by the mortgage on behalf of the mortgagor;
