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 13A] [Entire Act] State of Rajasthan - Subsection Section 13A(3) in The Rajasthan Colonisation (Bhakra Project Government Land Allotment and Sale) Rules, 1955 (3)Such trespasser upon regularisation shall be bound to pay the price at District Level Committee (DLC) rate.
