Legal Document View

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
[Cites 0, Cited by 0] [Section 8(2)] [Section 8] [Entire Act]

State of Rajasthan - Subsection

Section 8(2)(c) in The Rajasthan Land Reforms and Acquisition of Land Owners Estates Act, 1963

(c)operate as a bar to the recovery of arrears of land revenue payable by the landowner for the period preceding the date of vesting or the recovery of rent in respect of land referred to in sub-section (2) of section 6.