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 34] [Entire Act]

State of Rajasthan - Subsection

Section 34(2) in The Rajasthan Land Reforms and Resumption of Jagirs Rules, 1954

(2)Where the jagirdar has granted a lease of any jagir land for any nonagricultural purpose for a period of 3 years or more the previous record of the jagir shall be examined to see whether such lease was nomal or otherwise.