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 14] [Entire Act] State of Rajasthan - Subsection Section 14(5) in Rajasthan Dacoity Affected Areas Act, 1986 (5)The expenses incurred on the administration of the property including the expenses relating to the police assistance provided under sub-section (4) shall be a charge on such property.
