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 57] [Entire Act] State of Rajasthan - Subsection Section 57(4) in Rajasthan Land Revenue Act 1956 (4)If any person, on whom a summons has been served, fails to comply with the summons, the Court or officer by whom the summons has been issued may issue a bailable warrant for the arrest of such person.
