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 1] [Section 33] [Entire Act]

State of Rajasthan - Subsection

Section 33(2) in The Rajasthan Land Acquisition Rules, 1956

(2)Where the Company commits a breach of any of the terms of the agreement the State Government shall not make an order under clause (iv) of clause (v) of sub-rule (1) unless the company has been given an opportunity of being heard in the matter.