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 5] [Entire Act] State of Rajasthan - Subsection Section 5(3) in The Rajasthan Lands Special Irrigation Charges Rules, 1954 (3)The share of the landholder in the net assets will be taken as 1/3rd of the total net assets for purposes of evaluating the cost land.
