Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Rajasthan - Subsection

Section 15(1) in The Rajasthan Holdings (Consolidation and Prevention of Fragmentation) Act, 1954

(1)The scheme prepared by the consolidation officer shall provide for the payment of compensation to any person who is allotted a holding which is of less market value than his original holding and for the recovery of compensation from any person who is allotted a holding which is of greater market value than his original holding.