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State of Rajasthan - Section

Section 167 in Rajasthan Land Revenue Act 1956

167. Rent from what date payable.

- Subject to the provisions of section 165, the rent determined by order of the Settlement Officer under section 166 shall be payable from the date of the commencement of the term of the settlement unless the Settlement Officer think fit, for any reasons, to direct that it shall be payable from some earlier date.