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 6(3)] [Section 6] [Entire Act] State of Rajasthan - Subsection Section 6(3)(c) in The Rajasthan Land Reforms and Resumption of Jagirs Act, 1952 (c)where the village is not a settled village and clause (b) does not apply, be the amount determined in the manner specified in section 7.