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 2] [Entire Act] State of Rajasthan - Subsection Section 2(a) in The Rajasthan Jagirdars Compensation and Rehabilitation Grants (Final Orders Validation) Act, 1959 (a)by Collectors in cases where the gross annual income from such jagir lands did not exceed five thousand rupees, and
