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(7) in The Rajasthan Lands Special Irrigation Charges Rules, 1954 (7)The rate of betterment charges will be as fixed by the Government but shall not exceed half of the enhancement in the value land as determined under sub-rule (5) and (6).
