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 2] [Entire Act] State of Rajasthan - Subsection Section 2(i) in Rajasthan Pensions Act, 1958 (i)"grant of money" includes any amount payable on the part of the State Government in respect of any right, privilege, perquisite or office, but does not include a cash jagir to which the Rajasthan Cash Jagirs Abolition Act, 1958, applies;
