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] [Entire Act]

State of Rajasthan - Section

Section 31A in The Rajasthan Land Acquisition Rules, 1956

31A. Compensation to khatedar tenants.

- A khatedar tenant, who has heritable and transferable rights under the Rajasthan Tenancy Act, 1955 (Raj. Act No. 3 of 1955), shall be entitled to compensation for the lands acquired from him.