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(b) in The Rajasthan Land Reforms and Resumption of Jagirs Act, 1952

(b)that a jagirdar was liable to pay to any person out of the income of his jagir land resumed under this Act any pension. Government may pay such pension or any part thereof as it may deem fit from the Consolidated Fund of the State.]