Section 33(3) in The Rajasthan Land Reforms and Acquisition of Land Owners Estates Act, 1963
(3)Nothing contained in this Act shall affect the right of the Government to recover the amount referred to in clause (e) of sub-section (1) of section 8 or the balance thereof through a civil or revenue court.][The Schedule] [Substituted by Rajasthan 15 of 1975.][See section 12 and clause (iii) of sub-section (2) of section 14]Principles governing determination of compensation payable to landowners.
