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[Cites 0, Cited by 1] [Section 34] [Entire Act]

State of Rajasthan - Subsection

Section 34(1) in The Rajasthan Land Reforms and Resumption of Jagirs Act, 1952

(1)The amounts recoverable from a jagirdar under clause (e) of sub-section (1) of section 22 and those determined in an order made under sub-section (2) of section 32 shall be deducted from the compensation payable to him under section 26.