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[Cites 0, Cited by 0] [Section 2(1)] [Section 2] [Entire Act]

State of Rajasthan - Subsection

Section 2(1)(ix) in Rajasthan Panchayati Raj Rules, 1996

(ix)"Land Revenue" means the annual demand payable directly to the State Government on any account whatsoever in respect of land or of any interest in or use of land and shall include assigned land revenue;