Section 22A(2)(i) in The Rajasthan Land Reforms and Resumption of Jagirs Act, 1952

[Cites 0, Cited by 0] [Section 22A(2)] [Section 22A] [Entire Act]

State of Rajasthan - Subsection

Section 22A(2)(i) in The Rajasthan Land Reforms and Resumption of Jagirs Act, 1952

(i)impose upon such jagirdar a penalty not exceeding one-fifteenth of the aggregate amount of compensation and rehabilitation grant finally determined under sections 32 and 38D respectively as payable to him, and

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State of Rajasthan - Subsection

Section 22A(2)(i) in The Rajasthan Land Reforms and Resumption of Jagirs Act, 1952