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 398] [Entire Act] State of Rajasthan - Subsection Section 398(g) in Rajasthan Land Revenue (Land Records) Rules, 1957 (g)When the Tehsildar is satisfied that the mark has been duly renewed he shall report the fact to the Sub-Divisional Officer and solicit orders of payment to the contractor.
