Section 48(2)(h) in The Rajasthan Land Reforms and Resumption of Jagirs Act, 1952

[Cites 0, Cited by 0] [Section 48(2)] [Section 48] [Entire Act]

State of Rajasthan - Subsection

Section 48(2)(h) in The Rajasthan Land Reforms and Resumption of Jagirs Act, 1952

(h)the conditions under which interim compensation may be granted under section 36;

(hh)[ the terms and conditions for employment in Government service under section 44;] [Inserted by Rajasthan 13 of 1954.]