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 225] [Entire Act] State of Rajasthan - Subsection Section 225(4) in The General Rules (Civil), 1986 (4)A copy of an award or agreement made under the Rajasthan Land Acquisition Act, 1953 (Rajasthan Act No. XXIV of 1953) shall, on application, be supplied free of charge to a person claiming under such award or agreement.
