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 24 in The Rajasthan Lands Special Irrigation Charges Rules, 1954 24. Demand for betterment charges and acreage rates not to be lapse. - The dues on account of betterment charges or acreage rates shall not lapse on account of their not having been demanded within a certain period.
