(1)In respect of lands granted under these rules for purpose of agriculture.-(i)the price payable for dry land and rainfed wet land shall be, not less than fifty times and not more than [five hundred times] [Substituted for the words 'two hundred times' by Notification No. RD 95 TRR 94(2), dated 31-10-2001, w.e.f. 1-2-2001] the land revenue payable on such land;(ii)the price payable for garden lands or wet lands with assured irrigation.facilities from tanks or channels shall ordinarily be not less than rupees five hundred and not more than [ten thousand] [Substituted for the words 'two thousand five hundred' by Notification No. RD 95 TRR 94(2), dated 31-10-2001, w.e.f. 1-2-2001] rupees per hectare.
