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

37. Description of property attached to be given.

- The attaching officer shall enter a brief description of the property attached-
(a)in the order referred to in rule 36(b),
(b)in the report of attachment to the Court.