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 91C] [Entire Act] State of Rajasthan - Subsection Section 91C(5) in The Rajasthan Urban Improvement Act, 1959 (5)No compensation shall be claimed by any person for any damage which he may sustain in consequences of the discontinuation of the erection of any building.
