Section 25C in Rajasthan Tenancy (Government) Rules, 1955
25C. Higher maximum in certain cases.
- Where the estate-holder or the tenant who sub-lets is a widow or a minor or a disabled person or a student who is below 25 years of age and is studying in a recognised institution the rent to be charged from the tenant by such estate-holder or from the sub-tenants by such tenant-in-chief may extend in the case of the estate-holder to ! [3] [Substituted and shall be deemed always to have been substituted by Am. Notification Notification Dated 15-1-1960, Published in Rajasthan Government Gazette, Part IV(C), Dated 16-1-1960.] times the assessed land revenue, add in the case of a tenant who sublets to ! [3] [Substituted and shall be deemed always to have been substituted by Am. Notification Dated 15-1-1960, Published in Rajasthan Government Gazette, Part IV(C), Dated 16-1-1960.] times the assessed rent.
