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 36] [Entire Act]

State of Rajasthan - Subsection

Section 36(i) in The Rajasthan Land Acquisition Rules, 1956

(i)the proposed transfer of land alongwith dwelling houses, amenities, building or work, if any, is to some other Company, or where the company is a co-operative society, such transfer is to any or all of its members, or