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] [Entire Act]

State of Rajasthan - Section

Section 38C in The Rajasthan Land Reforms and Resumption of Jagirs Act, 1952

38C. Deduction from rehabilitation grant.

- Where compensation payable to a jagirdar under Chapter VI is not sufficient for deducting an amount referred to in section 34, such amount or the balance of such amount may be deducted from the rehabilitation grant payable to the jagirdar under this Chapter.