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 38 in The Rajasthan Land Reforms and Resumption of Jagirs Rules, 1954 38. Compensation to be in cash or in Bonds. - Subject to the other provisions of these rules the compensation will be paid in cash or in Bonds.
