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 95] [Entire Act] State of Rajasthan - Subsection Section 95(2) in Rajasthan Land Revenue Act 1956 (2)No person shall occupy any land in the "abadi" area without first paying therefore such sums by way of premium as may be fixed under this Act.
