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[Cites 0, Cited by 0] [Section 37B] [Entire Act]

State of Rajasthan - Subsection

Section 37B(ii) in The Rajasthan Land Reforms and Resumption of Jagirs Rules, 1954

(ii)Where royalties are not so payable to the Jagirdar and the mines are worked directly by the Jagirdar, the average annual income from such mines calculated on the same basis as is specified in clause (i)