Section 177A(1) in Rajasthan Land Revenue Act 1956
(1)If any land held by a tenant is irrigated by canal constructed at the expense of the State Government and if such land is assessed at un-irrigated rates, the tenant shall, as from the date of the commencement of the Rajasthan Finance Act, 1979 or from the date from which the land first gets irrigated from the canal, whichever is later be liable to pay rent enhanced by Rs. 1.50 per bigha, until a new settlement takes place :Provided that if such irrigated land falls in the command of an irrigation project and nahari rates have been sanctioned for other lands in the command of that project, the lowest of the nahari rates applicable in the command of that project shall be charged instead of the un-irrigated rate enhanced by Rs. 1.50 per bigha as a foresaid.Explanation.- For purposes of this sub-section 'bigha' shall mean an area equivalent to 5/8th of an acre.
