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[Cites 0, Cited by 0] [Section 22(4)] [Section 22] [Entire Act]

State of Rajasthan - Subsection

Section 22(4)(i) in The Rajasthan Zamindari and Biswedari Abolition Rules, 1959

(i)The aggregate of all amounts received by him under that provision in case the amount finally determined as payable to him by way of compensation (including rehabilitation grant) after making all deductions therefrom permissible by the Act is nil; or