Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 42A] [Entire Act]

State of Rajasthan - Subsection

Section 42A(2) in The Rajasthan Land Reforms and Resumption of Jagirs Rules, 1954

(2)The notice shall be served on all persons appearing to be entitled to payment of the whole of any part of the unpaid compensation that was payable to the deceased Jagirdar and shall also be published in [a local newspaper.]