Legal Document View

Unlock Advanced Research with PRISMAI

- Know your Kanoon - Doc Gen Hub - Counter Argument - Case Predict AI - Talk with IK Doc - ...
Upgrade to Premium
[Cites 0, Cited by 0] [Section 144] [Entire Act]

State of Rajasthan - Subsection

Section 144(3) in Rajasthan Land Revenue Act 1956

(3)whether the existing assessment has become uneven or is unduly severe or whether other sufficient reasons exist for entering without the prospect of a reasonable increase of revenue upon the work of re-settlement :Provided that an increase of revenue which will re-coup the expenditure on resettlement 'n ten years shall ordinarily be deemed to be reasonable.