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[Cites 0, Cited by 0] [Section 25(1)] [Section 25] [Entire Act]

State of Rajasthan - Subsection

Section 25(1)(c) in The Rajasthan Colonisation (General Colony) Conditions, 1955

(c)For exchange of land. - On exchange under clause 9 of condition 17 reasonable compensation for improvements effected on the land by the grantee and where a land of equal value and advantage cannot be allotted in exchange, reasonable compensation for the difference in the value of the two lands in the latter case, the compensation being payable by the grantee or tenant receiving in exchange the land of greater value.