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] [Section 295] [Entire Act]

State of Rajasthan - Subsection

Section 295(2) in Rajasthan Municipalities Act, 2009

(2)In any case where compensation is claimed in respect of any land, the procedure prescribed by the Land Acquisition Act, 1894 (Central. Act No. 1 of 1894) for proceedings in matters referred for the determination of the Court shall, as far as possible, be followed.