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[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Rajasthan - Subsection

Section 15(2) in The Rajasthan Holdings (Consolidation and Prevention of Fragmentation) Act, 1954

(2)The amount of compensation shall be assessed by the consolidation officer, so far as practicable, in accordance with the provisions of the Rajasthan Land Acquisition Act, 1953.