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State of Rajasthan - Section

Section 15 in The Rajasthan Tenancy (Board Of Revenue) Rules, 1955

15. Apportionment of rent.

- If in the course of proceedings under Section 49 of the Act a portion only of a holding is allotted in exchange, the Assistant Collector shall apportion the rent payable in respect of such holding between such portion and the remainder of the holding.