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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Rajasthan - Subsection

Section 8(2) in The Rajasthan Lands Summary Settlement Act, 1953

(2)The rent-rates so proposed shall represent such share, not exceeding one-sixth of the value of the produce arrived at in accordance with clause (e) of sub-section (1), as may be in vogue in the particular area to which such rent-rate are proposed to apply.