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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Rajasthan - Subsection

Section 7(1) in The Rajasthan Lands Summary Settlement Act, 1953

(1)The Settlement Officer shall select and after publishing in the manner prescribed and after considering objections, if any, propose to the State Government through the Revenue Board, rent-rates for each separate class of soil in respect of both dry land wet areas either in terms of bighas or with reference to the number of ploughs actually sued.