Unlock Advanced Research with PRISMAI Integrated with over 4 crore judgments and laws — designed for legal practitioners, researchers, students and institutions - Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ... Upgrade to Premium Document Options Get in PDF Print it! [Cites 0, Cited by 0] [Section 152] [Entire Act] State of Rajasthan - Subsection Section 152(2) in Rajasthan Land Revenue Act 1956 (2)The rent-rates to be evolved by the Settlement Officer shall represent such share not exceeding one-sixth of the value of produce referred to in clause (d) of sub-section (1), as may be in vogue in the areas to which such rent-rates shall relate.
