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[Cites 0, Cited by 0] [Section 8] [Entire Act]

State of Rajasthan - Subsection

Section 8(c) in The Rajasthan Land Reforms and Resumption of Jagirs Act, 1952

(c)for the [agricultural year 1959-60] [Substituted by Rajasthan 43 of 1958.] and subsequent years, one-fourth, of the rental income from the jagir lands as determined under ,section6 and 7;