Section 25A in Rajasthan Tenancy (Government) Rules, 1955
25A. Maximum rent where the land revenue is settled.
- Subject to the provisions of Rule 24C wherever land revenue has been assessed in cash by settlement upon estate holders and rent payable in cash by the tenants of such estate-holder and such rent has not already been assessed in cash by the settlement Department or fixed by a decree or order of a competent court, the rent to be charged by such estate-holders from such tenants shall not exceed two times the amount of such land revenue;
