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State of Rajasthan - Section

Section 29 in Rajasthan Tenancy (Government) Rules, 1955

29. [ Scale of relief. - The relation between the relief to be given in rent and the loss on the holding calculated, is given in the following table :

Loss measured in paise per rupee of normalproduce Relief in rent
1. Less than 37 paisa Nil
2. Amounting to 37 paisa but not amounting to 50 paisa 25 paisa
3. Amounting to 50 paisa but not amounting to 62 paisa 37 paisa
4. Amounting to 62 paisa but not amounting to 75 paisa 50 paisa
5. Amounting to 75 paisa 62 paisa
6. More than 75 paisa 100 paisa
In the case of holdings the rent of which is payable by division of the produce or is based on appraisement of the standing crops, relief generally is not given.] [Substituted by Am. Notification No. F. 5(7) Revenue/Gr. 4/76/13, Dated 2-5-1981, Published in Rajasthan Government Gazette, IV-C(I) Extraordinary, Dated 2-5-1981, p. 19.]