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[Cites 0, Cited by 0] [Section 18] [Entire Act]

State of Rajasthan - Subsection

Section 18(a) in The Rajasthan Land Reforms and Acquisition of Land Owners Estates Rules, 1964

(a)income from irrigation charges realised in respect of tanks, lakes, ponds, rivers and water channels held for purposes of irrigation calculated on the basis of average income therefrom for three years preceding the basic year;