Section 6 in The Rajasthan Land Revenue (Allotment and Conversion of Lands for the Construction of Seed Godowns) Rules, 1965
6. Remission of Land Revenue or rent.
- Remission of Land Revenue or rent under sub-section (3) of section 90 of the Rajasthan Land Revenue Act, 1956 (Rajasthan Act 15 of 1956), for the land allotted or permitted to be converted under these rules shall be sanctioned by the Collector concerned, provided that the area does not exceed the scale laid down under rule 4 above.
