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 45 in The Rajasthan Tenancy (Board Of Revenue) Rules, 1955 45. Every deposit received by the Tehsildar shall be paid as soon as may be into the nearest Government treasury and a treasury receipt filed with the record of the case.
