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 251] [Entire Act] State of Rajasthan - Subsection Section 251(2) in Rajasthan Land Revenue Act 1956 (2)If land has been sold under section 235 on account of an an-ear of revenue or rent due in respect thereof, the certificate shall also state that the purchaser has purchased the land to which the certificate refers free of every encumbrances.
