Section 19(iv) in Rajasthan Land Revenue (Allotment of Land for Agricultural Purposes) Rules, 1970
(iv)the tenant, agrees to pay for such small strip of patch, rent-at the sanctioned rent rate applicable or if the land is unassessed, rent at the lowest barani rate of adjoining land [and premium at 20 times the rent-rates applicable to the lowest barani. land in the neighbourhood or if the land has been put to auction, the amount of premium determined at the auction whichever is higher] [Inserted by G.S.R. 23, Dated 17-5-76; published in Rajasthan Gazette Part IV(Ga)(1), Dated, p. 97.].
