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 62] [Entire Act] State of Rajasthan - Subsection Section 62(1) in The Rajasthan Tenancy (Board Of Revenue) Rules, 1955 (1)The decree holder shall be required to file a certified copy showing the sanctioned rates applicable to the holding.
