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 0] [Entire Act]

State of Rajasthan - Section

Section 19 in The Rajasthan Land Revenue (Payments, Credits, Refunds & Recovery) Rules, 1958

19. Responsibility for correctness of entries of demand.

- The Tehsil Revenue Accountant shall be responsible for the correctness of the entries of the demand in all processes in which such demand is required to be entered and shall sign every such process in token of its correctness in that respect.