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[Cites 0, Cited by 0] [Section 62] [Entire Act]

State of Rajasthan - Subsection

Section 62(2) in The Rajasthan Tenancy (Board Of Revenue) Rules, 1955

(2)If the rent of any plot in the holding is separately recorded, it will be accepted as such. The rent of the remaining plots shall be calculated by multiplying the area of each plot by the appropriate sanctioned rate. The rents thus determined will be totalled so as to give the total rent of the holding.