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 28] [Entire Act]

State of Rajasthan - Subsection

Section 28(a) in The Rajasthan Land Reforms and Resumption of Jagirs Act, 1952

(a)that a religious institution was receiving from the income of any jagir [lands] resumed under this Act a grant of money for a period exceeding six years from the date of resumption. Government may continue to make such grant or any part thereof as it may deem fit from the Consolidated Fund of the State;