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[Cites 0, Cited by 0] [Section 26] [Entire Act]

State of Rajasthan - Subsection

Section 26(1) in The Rajasthan Land Reforms and Resumption of Jagirs Act, 1952

(1)Subject to the other provisions of this Act, the Government shall be liable to pay to every Jagirdar whose Jagir lands are resumed under section 21, such compensation as shall be determined in accordance with the principles, laid down in the second schedule.