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[Cites 0, Cited by 1] [Section 4] [Entire Act]

State of Rajasthan - Subsection

Section 4(1) in The Rajasthan Land Reforms and Acquisition of Land Owners Estates Act, 1963

(1)For the purpose of assessing land revenue payable for any year in respect of any estate of a landowner, the Collector shall first determine the rental income for that year from such estate in the manner herein after provided.