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[Cites 0, Cited by 0] [Section 19] [Entire Act]

State of Rajasthan - Subsection

Section 19(c) in Rajasthan Nazul/Devsthan Building (Disposal by Public Auction) Rules, 1967

(c)It shall have powers to revise the rate of rent after every fifth year of such Nazul/Devsthan Buildings regarding which it has been decided that they are not to be sold under clause (a) above. This revision of rent will be equal to the current market rate of rent to be assessed by the Executive Engineer, PWD concerned.]