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 12] [Entire Act] State of Rajasthan - Subsection Section 12(2) in The Rajasthan Lands Summary Settlement Act, 1953 (2)All such expenses not remitted as aforesaid, shall be a first charge on such area and shall be recoverable as arrears of land revenue.
