134. Determination of Land Revenue [Section 154(3)].
- The amount of land revenue payable by a bhumidhar referred to in section 154(3) shall be equal to the amount calculated at double the hereditary rates applicable to the land:Provided that the amount so computed shall not be less than Rs.5/- per acre or more than Rs.10/- per acre in respect of an un-irrigated land and shall not be less than Rs.10/- per acre and more than Rs.20/- per acre in respect of irrigated land.
