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(ii) in The Rajasthan Lands Special Irrigation Charges Rules, 1954 (ii)the rates per acre payable as Betterment Charges for each class of land when converted from existing class to Nehri in an assessment circle-
