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 3] [Entire Act] State of Rajasthan - Subsection Section 3(3) in The Rajasthan Kasar Bhom Abolition Act, 1961 (3)The amount of such compensation shall be equal to fine times the total amount of Kasar Bhom payable to him for the year ending on the 31st day of December, 1960.
