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[Cites 0, Cited by 0] [Section 7] [Entire Act]

State of Rajasthan - Subsection

Section 7(2) in The Rajasthan Land Reforms and Resumption of Jagirs Act, 1952

(2)Where a jagirdar has furnished a statement under sub-section (1), the rental income mentioned therein from the jagir lands, shall subject to the provisions of sub-section (3), be deemed to be the rental-income from those for the purpose of assessment of land revenue thereon.