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] [Section 25] [Entire Act] State of Rajasthan - Subsection Section 25(3) in The Rajasthan Land Reforms and Resumption of Jagirs Act, 1952 (3)All sums recoverable under sub-section (2) shall be realised as an arrear of land revenue.Chapter-VI Liability for compensation
