Section 48(2)(f) in The Rajasthan Land Reforms and Resumption of Jagirs Act, 1952

[Cites 0, Cited by 0] [Section 48(2)] [Section 48] [Entire Act]

State of Rajasthan - Subsection

Section 48(2)(f) in The Rajasthan Land Reforms and Resumption of Jagirs Act, 1952

(f)[ the concessional terms and conditions on which any land of the description specified in clause (vi) of sub-section (1) of section 19 may be allotment as Khudkasht;] [Substituted by Rajasthan 13 of 1954.]

(ff)[ the manner in which instalment of interim compensation and rehabilitation grant may be fixed;] [Inserted by Rajasthan 13 of 1954.]

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State of Rajasthan - Subsection

Section 48(2)(f) in The Rajasthan Land Reforms and Resumption of Jagirs Act, 1952