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 108] [Entire Act] State of Rajasthan - Subsection Section 108(2) in The Rajasthan District Boards Act, 1954 (2)The Collector on being satisfied that the sum is due shall proceed to recover it as an arrear of land revenue.
