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] [Section 12(1)] [Section 12] [Entire Act]

State of Rajasthan - Subsection

Section 12(1)(v) in The Rajasthan Land Reforms and Resumption of Jagirs Rules, 1954

(v)shall not be entitled to compensation f or any improvement made while such lease subsisted: