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[Cites 0, Cited by 0] [Section 5] [Entire Act]

State of Rajasthan - Subsection

Section 5(9) in The Rajasthan Lands Special Irrigation Charges Rules, 1954

(9)In cases where canal irrigation facilities are made available to Chahi areas and where actual value of such lands is not likely to increase, the calculation of betterment charges will take into the reduction in the cost of the working of wells and their maintenance.