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] [Entire Act] State of Rajasthan - Section Section 35A in The Rajasthan Land Reforms and Resumption of Jagirs Act, 1952 35A. [ Form of compensation. [Inserted by Rajasthan 13 of 1954.] - The compensation payable under this Act shall be given in cash or in bonds or partly in cash and partly in bonds as may be prescribed.]
