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 25 in The Rajasthan Tenancy (Fixation of Ceiling on Land) (Government) Rules, 1963 25. Receipt of report furnished. - A landholder or tenant, who furnishes a report under Rule 24, shall be entitled to obtain a receipt therefor.
