Section 147 in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955
147. Collector to publish return of current prices
Within one month of the end of harvesting operations in a tehsil, or as soon thereafter as may be, the Collector shall prepare, in the prescribed manner, a return of market process current at the harvest time of all food and non-food crops grown in such tehsil and the return so prepared shall be accepted for assessing the money value of the produce of a holding:Provided that if the State Government has under any law for the time being in. force fixed the price of any agricultural produce. Such price shall be accepted for making such assessment.
