Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Entire Act]

State of Rajasthan - Section

Section 55 in The Rajasthan Tenancy (Board Of Revenue) Rules, 1955

55.

The Reader of each Tehsil shall be responsible for bringing to the Tehsildar all unclaimed deposits; and he shall for this purpose bring up the register for the examination and signature of the Tehsildar in the first week of every quarter commencing from January.