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[Cites 0, Cited by 0] [Section 14] [Entire Act]

State of Rajasthan - Subsection

Section 14(5) in Rajasthan Land Revenue (Allotment of Land for Agricultural Purposes) Rules, 1970

(5)The allottee shall pay to the State Government the price of the walls and permanent, structures if any, existing on the land, as also the price of trees standing on the land at rates prescribed by rules made under section 80 and 81 of the Tenancy Act.