Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 2] [Entire Act]

State of Rajasthan - Section

Section 62 in Rajasthan Tenancy (Government) Rules, 1955

62. Payment to be entered In cash books.

- Whenever any sum is paid either to the applicant or his authorised agent or deposited in Court, an entry to this effect with the name of the payee and the amount shall be entered in the cash book (Form G) and initialled by the Tehsildar.