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[Cites 0, Cited by 1] [Section 3] [Entire Act]

State of Rajasthan - Subsection

Section 3(2) in The Rajasthan Cash Jagirs Abolition Act, 1958

(2)Notwithstanding such discontinuance and abolition the State Government shall continue to make payments by way of compensation in accordance with the scale laid down in the Second Schedule, and the provisions of the Rajasthan Pensions Act, 1958, shall apply to such payments.