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 253 in Rajasthan Land Revenue Act 1956 253. Liability of purchaser for revenue or rent. - The person named in the certificate of sale as purchaser of any land shall be liable for all instalments of revenue or rent becoming due in respect of such land after
