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[Cites 0, Cited by 0] [Section 38A] [Entire Act]

State of Rajasthan - Subsection

Section 38A(1) in The Rajasthan Land Reforms and Resumption of Jagirs Act, 1952

(1)There shall be paid to every jagirdar to whom compensation is payable under this Act a rehabilitation grant on the scale specified in the Third Schedule:Provided that such rehabilitation grant shall not be payable to any institution mentioned in clause (7) of the Second Schedule.