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[Cites 0, Cited by 0] [Section 8A(4)] [Section 8A] [Entire Act]

State of Rajasthan - Subsection

Section 8A(4)(b) in The Rajasthan Lands Summary Settlement Act, 1953

(b)that, pending the determination of cash rents under section 9, a land holder In such area may, in lieu of the rent in kind, recover such cash rent for each holding, as may be provisionally fixed: