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 8] [Entire Act] State of Rajasthan - Subsection Section 8(a) in The Rajasthan Land Reforms and Resumption of Jagirs Act, 1952 (a)for the agricultural year 1951-52, an amount equal to the amount of tribute payable by him to the Government for that year;
