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 1] [Section 95] [Entire Act] State of Rajasthan - Subsection Section 95(5) in Rajasthan Land Revenue Act 1956 (5)Where at the commencement of this Act, any person is in occupation of some land in the abadi area with limited rights he may acquire full proprietary rights over such land upon payment of such premium, as may be fixed under this Act.
