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 10] [Entire Act] State of Rajasthan - Subsection Section 10(2) in Rajasthan Escheats Regulation Act, 1956 (2)When an order for sale has been passed under sub-section (2) such shall be held and conducted in the manner laid down for the sale of like property for the recovery of arrears of revenue.
