Section 9A in The Rajasthan Lands Summary Settlement Act, 1953
9A. [ Rent from what date payable. [Inserted by Rajasthan Act No. 4 of 1958.]
- Subject to the provisions of section 8-A, the cash rent determined by order of the Settlement Officer under section 9, shall be payable from the date of the commencement of the settlement under this Act unless the Settlement Officer thinks fit, for any reasons, to direct that it shall be payable from some earlier date.]
