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 4] [Entire Act] State of Rajasthan - Subsection Section 4(vii) in The Rajasthan Land Development Corporation Rules, 1977 (vii)Value of crop/s raised in the preceding 5 years during the period corresponding to the period the land remained in occupation of the Corporation.
