Section 41 in The Rajasthan Tenancy (Board Of Revenue) Rules, 1955
41. Publication of rent rates.
- The Rent Rate Officer shall publish his proposals regarding rent rates and records made by him under Sections 111 to 113 of the Act, dispose of objections thereto and submit to the Board his proposals and record made by him after such modification, if any, as he may think fit, in the manner as may be laid down in the Rajasthan Settlement Manual for Settlement Officer in respect of such matters.Dispute as to rent in certain cases
