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 35 in The Ajmer Abolition of Intermediaries and Land Reforms Rules, 1955 35. No annual instalment will be of less than Rs.500/- unless the total amount of compensation or the remainder for the last instalment is less than Rs.500/-.
