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] [Entire Act] State of Rajasthan - Section Section 28 in The Rajasthan Holdings (Consolidation and Prevention of Fragmentation) Act, 1954 28. Recovery of compensation or cost or other sums payable under this Act. - Compensation under section 15 or cost under section 27 or any other sum payable under this Act shall be recoverable as an arrear of land revenue.
