Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 15] [Entire Act]

State of Rajasthan - Subsection

Section 15(3) in The Ajmer Abolition of Intermediaries and Land Reforms Rules, 1955

(3)In addition to the penalty imposed under this rule the Collector shall also order that the amounts recovered by the Intermediary be refunded within a period of 15 days from the date of the order.Chapter - III Assessment of Compensation