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State of Rajasthan - Section

Section 166 in Rajasthan Land Revenue Act 1956

166. Hearing of objections and determination of rent.

- If the tenant or the land holder presents an objection within thirty days of the issue of proclamation under sub-section (4) of section 164, the Settlement Officer shall hear it. dispose of it in accordance with law, and, after recording his order, determine the rent of the holding.