Section 48(2)(g) in The Rajasthan Land Reforms and Resumption of Jagirs Act, 1952

[Cites 0, Cited by 0] [Section 48(2)] [Section 48] [Entire Act]

State of Rajasthan - Subsection

Section 48(2)(g) in The Rajasthan Land Reforms and Resumption of Jagirs Act, 1952

(g)the form of statement of claim under sub-section (1) of section 31 [and of application under section 38-B] [Inserted by Rajasthan 13 of 1954.];

(gg)[ the payment of compensation and rehabilitation grant in cash or bonds;] [Inserted by Rajasthan 13 of 1954.]