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 89] [Entire Act] State of Rajasthan - Subsection Section 89(6) in Rajasthan Land Revenue Act 1956 (6)If any assignee of the State Government fails to pay compensation as provided in subsection (4), the Collector may recover such compensation from him on behalf of the person entitled to it, as if it were an arrear of land revenue.
