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 57] [Entire Act] State of Rajasthan - Subsection Section 57(5) in Rajasthan Land Revenue Act 1956 (5)Any person present may be required by any Revenue Court or officer to give evidence or to produce any document then and there in his possession or power.
