Legal Document View

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
[Cites 0, Cited by 0] [Section 16(2)] [Section 16] [Entire Act]

State of Rajasthan - Subsection

Section 16(2)(ii) in The Rajasthan Holdings (Consolidation and Prevention of Fragmentation) Act, 1954

(ii)where such rights do not exist, compensation shall be payable for the extension of Khatedari rights, if any, in the portion of the land allotted to the landholder at the rate of fifteen times the annual rent payable in respect thereof.