Legal Document View

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
[Cites 0, Cited by 0] [Section 40(4)] [Section 40] [Entire Act]

State of Rajasthan - Subsection

Section 40(4)(i) in The Rajasthan Land Reforms and Resumption of Jagirs Rules, 1954

(i)the aggregate of all amounts received by him under that provision in case the amount finally determined as payable to him by way of compensation after making all deductions therefrom permissible by the Act is nil, or