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 17] [Entire Act] State of Rajasthan - Subsection Section 17(iv) in The Rajasthan Land Development Corporation Rules, 1977 (iv)The damage, if any, sustained by the land holder by reason of the occupation injuriously affecting other property, movable or immovable or their earning.
