Section 45 in Rajasthan Tenancy (Government) Rules, 1955
45. When tenant may [receive] [Substituted by Am. Notification No. F. 5(7) Revenue/Gr. 4/76/13, Dated 2-5-1981, Published in Rajasthan Government Gazette, IV-C(I) Extraordinary, Dated 2-5-1981, p. 19.] a statement of account.
- A tenant shall be entitled to [receive] [Substituted by Am. Notification No. F. 5(7) Revenue/Gr. 4/76/13, Dated 2-5-1981, Published in Rajasthan Government Gazette, IV-C(I) Extraordinary, Dated 2-5-1981, p. 19.] a statement of account of the rent and sayar of his holding or holdings only between the first day of June and the first day of September of any year.
