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[Cites 0, Cited by 0] [Section 15(2)] [Section 15] [Entire Act]

State of Rajasthan - Subsection

Section 15(2)(b) in The Rajasthan Land Reforms and Resumption of Jagirs Rules, 1954

(b)25 bighas of irrigated land (constituting one Murrabha) on such price as may be fixed for the area by the Commissioner for Khudkasht lands to be realised free of interest in ten Commissioner for Khudkasht lands to be reasised free of interest in ten annual instalments commencing two years after the date of allotment.