Section 103 in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955
103. Conversion of kind rents into cash rents in certain cases
In areas in which rent rates have not been evolved, determined and sanctioned. but assessment circles have been formed and circle rates have been determined, the Assistant Collector may on application determine the rents in cash payable by tenants on the basis of such rates and announce the rents so determined in the village in the prescribed manner.
