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 0] [Section 4] [Entire Act]

State of Rajasthan - Subsection

Section 4(2) in The Rajasthan Land Reforms and Acquisition of Land Owners Estates Act, 1963

(2)Where the lands forming part of any estate are situated in more than one village, the rental income from such lands in each village shall be separately determined.