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 64] [Entire Act] State of Rajasthan - Subsection Section 64(1) in Rajasthan Panchayati Raj Rules, 1996 (1)Tehsildar shall, after the demand assessment of taxes has been prepared by Patwari, get it checked and make corrections, if any, approve and shall forward a copy to Patwari concerned.
