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] [Entire Act] State of Rajasthan - Section Section 245 in Rajasthan Land Revenue Act 1956 245. Proclamation before re-sale. No sale after postponement under section 239 and no re-sale under section 242 in default of payment of the purchase money shall be made until a fresh proclamation has been issued as prescribed for the original sale.
