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 22(1)] [Section 22] [Entire Act] State of Rajasthan - Subsection Section 22(1)(f) in The Rajasthan Land Reforms and Resumption of Jagirs Act, 1952 (f)the Government shall cease to be liable to pay to the jagirdar any cash payment in respect of his rights as such jagirdar;