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 6] [Entire Act] State of Rajasthan - Subsection Section 6(2) in The Rajasthan Land Reforms and Resumption of Jagirs Act, 1952 (2)Where the jagir lands are situated in more than one village, the rental income from such lands in each village shall be separately determined.
