Section 113 in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955

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State of Rajasthan - Section

Section 113 in Ajmer Abolition of Intermediaries And Land Reforms Act, 1955

113. Provisions for rates in special cases

The Rent Rate Officer shall also propose

(i)modified rent-rates for tracts of unstable and shifting cultivation and

(ii)when the greater part of the rents of a village is paid in kind, rates for the commutation of such rents;