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 49 in The Rajasthan Tenancy (Board Of Revenue) Rules, 1955 49. In every such voucher and in the counterfoil of every such voucher, the amount to be paid shall be entered in figures by the Tehsildar with his own hand.
