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 1] [Section 10] [Entire Act] State of Rajasthan - Subsection Section 10(3) in The Rajasthan Land Tax Act, 1985 (3)In default of the payment of tax payable under sub-section (2), the amount of tax shall be recoverable as an arrear of land revenue.
