Section 21 in The Rajasthan Imposition of Ceiling on Agricultural Holdings Rules, 1973
21. Price of improvements and trees.
- In addition to the price payable under rules, 18, the allottee shall also be liable to pay' such price for an improvement existing on the land as may be determined by the Authorised Officer as well as the price for the trees growing thereon at the rate prescribed for the purpose in section 80 and 81 of Rajasthan Tenancy Act, 1955.
