124. Procedure when rent or revenue payable is disputed.
- in case of any dispute regarding the rent or revenue payable, the Land Records Officer shall not decide the dispute, but shall record, as payable for the year in which the record of right is framed, the rent or revenue payable for the previous year, unless it has been enhanced or abated by a decree, order or agreement under this Act or under the Rajasthan Tenancy Act, 1955 (Rajasthan Act 3 of 1955).
