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 45] [Entire Act] State of Rajasthan - Subsection Section 45(4) in The Ajmer Abolition of Intermediaries and Land Reforms Rules, 1955 (4)Any payment made in good faith under this rule shall absolve the State Government of all its liability to pay such compensation.Chapter - V Mines and Minerals
