Section 7(2) in The Rajasthan Lands Summary Settlement Act, 1953
(2)Such rates may be sanctioned by the State Government with or without modifications and shall, when so sanctioned, remain in force until the completion of the regular settlement of the area under summary settlement or until they are revised earlier by the State Government in the prescribed manner:Provided that the rent-rates shall not exceed the rent-rates of cash rents or the land revenue rates prevailing in the area under summary settlement or in the neighbourhood thereof within a radius of fifteen miles.
