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 10] [Entire Act] State of Rajasthan - Subsection Section 10(b) in The Rajasthan Cash Jagirs Abolition Act, 1958 (b)if such monthly rate exceeds fifty rupees but does not exceed two hundred and fifty rupees, for a period of twelve years as from the said day; and
