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[Cites 0, Cited by 0] [Section 9] [Entire Act]

State of Rajasthan - Subsection

Section 9(4) in Rajasthan Land Revenue (Allotment of Land in Saline Area) Rules, 2007

(4)Such rent shall be liable to be revised after every ten years and the enhancement in rent at each such revision shall not exceed 25 percent of the rent payable for the period immediately preceding such revision.