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 171 in Rajasthan Land Revenue Act 1956 171. Procedure upon non-refusal. - If the tenant does not refuse to accept the rent in accordance with the provisions of section 168, he shall be deemed to have accepted the rent determined under section 166 and shall be liable to pay the same in accordance with section 167.
