Section 25B in Rajasthan Tenancy (Government) Rules, 1955
25B. Maximum rent in areas where rent has been settled.
- Subject to the provisions of Rule 25C, wherever rent payable by tenants has been determined in cash by settlement and rents are payable in cash by sub-tenants but the cash rent payable by such sub-tenant to the tenants in chief have not been determined by the Settlement Department or fixed by or under a decree or order of a competent court, the rents to be charged by the tenants-in-chief from their sub-tenants shall not exceed two times the amount of rent so assessed or fixed.
